Section 3(2) in Meghalaya transfer of Land (Regulation) Act, 1971

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State of Meghalaya - Subsection

Section 3(2) in Meghalaya transfer of Land (Regulation) Act, 1971

(2)Every notification issued under the proviso to sub-section (1) of this Section shall:-

(i)have effect on the date of its first publication in the official Gazette of Meghalaya;

(ii)be laid, as soon as may be after its publication in the official Gazette, before the House of the Legislative Assembly of the State;