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State of Assam - Section

Section 262 in Gauhati Municipal Corporation Act, 1971

262. Communications and connection, etc. to be executed subject to inspection by and to the satisfaction of Commissioner.

- The ferrules, communication-pipes, connections, meters, stand-pipes and all fitting thereon or connected therewith, leading form mains or service cables, wires, pipes, drains or channels into to any such house or within the limits of any such land shall in all cases, other than cases which the Government may by general or special order exempt from the operation of the section, be executed to the satisfaction of the Commissioner.