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[Cites 0, Cited by 0] [Section 107] [Entire Act]

State of Meghalaya - Subsection

Section 107(2) in Meghalaya Municipal Act, 1973

(2)Penalty at the rate of three and one-eight per cent shall be charged on the arrears with effect from the sixteenth day following the date of the service of notice under section 106 (1) or of the order made on the application for review under section 96.