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[Cites 0, Cited by 0] [Section 3(32)] [Section 3] [Entire Act]

State of Meghalaya - Subsection

Section 3(32)(ii) in Meghalaya Municipal Act, 1973

(ii)a legal holding, if no assessment is made continuously for a period of twelve months previous to the first January of the year for which the electoral roll is being prepared, as owner leasee or tenant and every member of the family of such owner, lessee or tenant].