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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Assam - Subsection

Section 81(1) in Gauhati Municipal Corporation Act, 1971

(1)Notwithstanding anything contained in Section 80 or elsewhere in this Act, a meeting for election of the Mayor and the Deputy Mayor, shall be presided over by the Commissioner of the Plains Division:Provided that such Presiding Officer shall not have any vote.