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[Cites 0, Cited by 0] [Section 325] [Entire Act]

State of Meghalaya - Subsection

Section 325(2) in Meghalaya Municipal Act, 1973

(2)Any servant of the Board in receipt of a salary of not less than thirty rupees per mensem, when empowered in that behalf, on the recommendation of the Board, by a general or special order of the District Magistrate, may exercise the powers of a police officer under this section.Suits