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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Meghalaya - Subsection

Section 14(17) in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988

(17)The Member-Secretary shall have power to hire private building on rent; provided that in case of hiring buildings having a rental charge exceeding Rs. 1,000 (Rupees one thousand) only per month, the approval of the Board shall be obtained.