Section 7(1)(c) in The Garo Hills Autonomous District Cattle Taxation Regulation, 1966

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State of Meghalaya - Subsection

Section 7(1)(c) in The Garo Hills Autonomous District Cattle Taxation Regulation, 1966

(c)It shall be the duty of the cattle owners or possessors to collect their cattle and produce them before the Secretary of the Village Council or the Lot Mandals, as the case may be, or any other officer or employer of the District Council mentioned in sub-section (2) of this section on the date and time as may be communicated to them either orally or in writing for physical verification of cattle return. The cattle owners or possessors shall also extend all other facilities as may be required for proper and correct physical verification of cattle return.

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State of Meghalaya - Subsection

Section 7(1)(c) in The Garo Hills Autonomous District Cattle Taxation Regulation, 1966