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[Cites 0, Cited by 0] [Section 1(2)] [Section 1] [Entire Act]

State of Meghalaya - Subsection

Section 1(2)(b) in Meghalaya Urban Areas Rent Control Act, (Amendment) Act, 1972

(b)The State Government may, by notification, extend the Act so such are or areas as are included in Town Committee constituted by the District Council and also to other areas of the Khasi Hills as fall within a radius of eight kilometres from the Court House of the Deputy Commissioner, Khasi Hills District.