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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Meghalaya - Subsection

Section 7(1)(b) in Meghalaya Municipal Act, 1973

(b)the State Government shall, after consulting the Board, frame a schemes determining what portion of the balance of the Municipal fund and other property vested in the Board shall vest in the State Government and in what manner the liabilities of the Board shall be apportioned between the Board arid the State Government; and on the publication of such scheme in the Gazette, such property and liability shall vest arid be apportioned accordingly.