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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Meghalaya - Subsection

Section 11(ii) in The Garo Hills District (Awil Fees) Act, 1960

(ii)The payment of the cost of the development projects which may be taken up by the District Council in consultation with the Nokma of the Akhing and the residents thereof for the benefit of the residents of the Akhing.