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[Cites 0, Cited by 0] [Section 371(1)] [Section 371] [Entire Act]

State of Assam - Subsection

Section 371(1)(a) in Gauhati Municipal Corporation Act, 1971

(a)The offender to show cause by a written statement signed by him and sent to the Commissioner on of before such date as may be specified in the notice, why such street should not be altered to the satisfaction of the Corporation and if such alteration be impracticable why such street should not be demolished, or