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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Meghalaya - Subsection

Section 3(21) in Meghalaya Municipal Act, 1973

(21)"Joint family" means a family of which the members liver together, have a common mess and are descendants from a common ancestor and shall include Wives or husbands, as the case may be, of its members but shall exclude married daughters and their children.