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[Cites 0, Cited by 0] [Section 83(1)] [Section 83] [Entire Act]

State of Meghalaya - Subsection

Section 83(1)(a) in Meghalaya Municipal Act, 1973

(a)by entering therein the name of any person or any property which in its opinion sought to have been entered, or any property which has become liable to taxation after the preparation of the assessment register, or