Section 4 in The Meghalaya Maintenance Of Public Under (Autonomous Districts) Act
4. Grounds of Order under section 2(1) to be disclosed to person affected by the order
Where an order is made in respect of any person under sub-section (1) of section 2, as soon as may be after the order is made, the authority making the order shall communicate to the person affected thereby, so far as such communication can be made without disclosing facts which the said authority considers it would be against the public interest to disclose, the grounds on which the order has been made against him the such other particulars as are in the opinion of such authority sufficient to enable him to make if he wishes, a representation against the order and such person may at any time thereafter make a representation in writing to such authority against the order and it shall be the duty of such authority to inform such person of his right of making such representation and to afford him the earliest opportunity of doing so.
