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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Meghalaya - Subsection

Section 85(2) in Meghalaya Municipal Act, 1973

(2)Subject to any alteration or amendment made under Section 83 and to the result of any. Application under Section-95 every valuation and assessment entered in the valuation list or the assessment register shall be valid from the date on which the list or register takes effect in the municipality.