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[Cites 0, Cited by 0] [Section 263(2)] [Section 263] [Entire Act]

State of Assam - Subsection

Section 263(2)(a) in Gauhati Municipal Corporation Act, 1971

(a)Require any courtyard, alley or passage between two or more buildings to be paved by the owner or part owner of such buildings with such materials and in such manner as may be approved by the Commissioner; and