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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Meghalaya - Subsection

Section 3(2)(j) in Meghalaya Protection of Catchment Areas Act, 1990

(j)The Chief Executive members of the Autonomous District Councils of their representatives on where there are no Chief Executive members by reasons of the functions of the District Councils having been taken over by the Governor of Meghalaya, the respective administrators appointed by him to administer the functions of the Council;