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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Meghalaya - Subsection

Section 4(1)(e) in Meghalaya transfer of Land (Regulation) Act, 1971

(e)Whether the land proposed to be transferred is actually required as a place of public religious worship by any community or as burial or cremation ground.