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[Cites 0, Cited by 0] [Section 296A] [Entire Act]

State of Meghalaya - Subsection

Section 296A(2) in Meghalaya Municipal Act, 1973

(2)The State Government may by order in writing, annual any proceedings which it' considers not to be in conformity with the law and may do all things necessary to secure such conformity:Provided that no such order shall be made without giving the Board and opportunity of expressing its views on the matter.