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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Assam - Subsection

Section 95(2) in Assam Panchayat Act, 1994

(2)The Zilla Parishad shall not undertake registration of any vehicle or levy fee therefore and shall not provide sanitary arrangement at places or worship or pilgrimage, fairs and melas within its jurisdiction or levy fee therefore if such vehicle had already been registered by any other authority under any law for the time being in force or if such provision for sanitary arrangements has already been made by any other local authority.