Section 441 in Gauhati Municipal Corporation Act, 1971
441. Effect of absorption of a part of Panchayat area in to the City of Gauhati.
- If any part of an area within the limits of a Panchayat is included in the City of Gauhati then notwithstanding anything contained in this Act, or in the Assam Panchayat Act, with effect from the date on which such area is included in the City of Gauhati the following consequences shall ensure namely: -(a)So much of the Panchayat Fund and other property vesting in the Panchayat shall be transferred to the Municipal Fund as the Government may, by order in writing, direct;(b)The rights and liabilities of the Panchayat in respect of civil and criminal proceedings, contracts and other matters, or things (including arrears of taxes, fees and cess) arising in or relating to any part of the area included in the City of Gauhati shall vest in the Corporation and such rights and liabilities may be enforced by or against the Corporation under this Act or the rules, bye-laws and orders made thereunder;(c)Such officers and staff of the Panchayat shall be transferred to the Corporation as the Government may by order direct; and(d)If the area included is area in which not less than ten thousand persons reside, until the reconstitution of the Corporation in accordance with the provisions of this Act, one person ordinarily resident in such area who is nominated by the Government shall be an additional Councillor of the Corporation.
