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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Meghalaya - Subsection

Section 92(1) in Meghalaya Municipal Act, 1973

(1)The tax mentioned in Section 68, sub-section (1) (a) (b) (d), shall not be assessed or levied on any building or holding which is used exclusively as a place of public worship, or on any holding which is duly registered as a public burial or buring ground under this Act.