Section 336(1)(c) in Meghalaya Municipal Act, 1973

[Cites 0, Cited by 0] [Section 336(1)] [Section 336] [Entire Act]

State of Meghalaya - Subsection

Section 336(1)(c) in Meghalaya Municipal Act, 1973

(c)arrange for due expenditure of the proceeds of taxes imposed under clause (a) and of any other funds which may come to the hands of the town committee for the purposes of the notified area and for the preparation and maintenance of proper accounts; and in addition to or in lieu of, the exercise of any of the foregoing powers; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Meghalaya - Subsection

Section 336(1)(c) in Meghalaya Municipal Act, 1973