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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Meghalaya - Subsection

Section 42(1) in Meghalaya Municipal Act, 1973

(1)The Chairman and Vice-Chairman of any municipality may, if the Board thinks fit receive such conveyance allowances out of the municipal fund as shall from time to time be fixed by the Board at a meeting.Provided the grant of such allowances to a Chairman or Vice-Chairman shall be subject to the approval of the State Government.