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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Meghalaya - Subsection

Section 5(1) in Meghalaya Protection of Catchment Areas Act, 1990

(1)Government may on the advice of the Advisory Board and on receipt of the consent of land owners in writing in the form to be prescribed for this purpose and whose terms and conditions are binding on the parties concerned by notification, declare an are to be a catchment area.