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[Cites 0, Cited by 0] [Section 72(1)] [Section 72] [Entire Act]

State of Meghalaya - Subsection

Section 72(1)(d) in Meghalaya Municipal Act, 1973

(d)that the tax shall not be leviable in any area until the Board has made provision for the cleaning of latrines, urinals and cesspools, with in such area: nor shall the tax be leviable for any quarter or portion of quarter antecedent to the making of such provision.