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[Cites 0, Cited by 0] [Section 133] [Entire Act]

State of Assam - Subsection

Section 133(1) in Gauhati Municipal Corporation Act, 1971

(1)If any money borrowed or deemed to have been borrowed by the Corporation or any interest or costs due in respect thereof is not repaid according to the conditions of the loan, the Government may attach the Municipal Fund or any part thereof after serving notice in the manner prescribed.