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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Meghalaya - Subsection

Section 47(1) in Meghalaya Municipal Act, 1973

(1)Minutes of the proceedings of all meetings of the Board shall be entered in a book to be kept for the purpose, and shall be signed by the President of the meeting and shall be published in such manner as may be prescribed and shall, at all reasonable times and without charge, be open to the inspection of the tax-payers.