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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Meghalaya - Subsection

Section 7(2) in The Garo Hills Autonomous District Cattle Taxation Regulation, 1966

(2)It shall be the duty of the Superintendent of Taxes or any other Officer or Supervisors of Taxes or the Hill mauzadars duly authorised in this behalf by executive committee to make further physical verification of the cattle returns and correct mistakes if there be any and thereafter submit the returns to the Secretary for approval.