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[Cites 0, Cited by 0] [Section 440] [Entire Act]

State of Assam - Subsection

Section 440(d) in Gauhati Municipal Corporation Act, 1971

(d)All budget estimate assessments, assessment lists, valuation or measurements, made or authenticated under the Assam Panchayat Act, 1959 immediately before the said date in respect of the said local area shall be deemed to have been made or authenticated under this Act;