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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Meghalaya - Subsection

Section 8(2) in Meghalaya Protection of Catchment Areas Act, 1990

(2)If after consideration of objections received under subsection (1) Government decides to take any of the measures contemplated in sub-section (2) of section 6 the same shall be notified in a manner as may be prescribed.