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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Meghalaya - Subsection

Section 8(1) in Meghalaya Protection of Catchment Areas Act, 1990

(1)Where Government proposes to take any measure contemplated in sub-section (2) of section 6 it shall publish a previous notice of its intention to do so in a manner as may be prescribed inviting objections from persons likely to be affected by the measures proposed.