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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Meghalaya - Subsection

Section 43(1) in Meghalaya Municipal Act, 1973

(1)The Commissioners shall meet ' for the transaction of business at their office, at least once in every month, and as often as a meeting shall be called by the Chairman or in his absence, by the vice-Chairman.If there be no business to be laid before the Commissioners as any monthly meeting, the Chairman shall instead of calling the meeting give notice of the fact to each Commissioner three days before the date which is appointed for the monthly meeting.