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[Cites 0, Cited by 0] [Section 60(1)] [Section 60] [Entire Act]

State of Meghalaya - Subsection

Section 60(1)(d) in Meghalaya Municipal Act, 1973

(d)fourthly, such sum as may be required to pay the expenses of paupers, lunatics and lepers who are inhabitants of the municipality and are sent to public asylums, which in the opinion of the State Government, to be paid by the Board.