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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Meghalaya - Subsection

Section 94(1) in Meghalaya Municipal Act, 1973

(1)When the valuation list mentioned in Section 76 and the assessment register mentioned in Section 81 shall have been prepared or revised, the chairman shall sign the same and shall cause them to be deposited in the office of the Board and shall cause a notice in the prescribed form to be published in the manner prescribed.