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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Meghalaya - Subsection

Section 29(2)(g) in Meghalaya Municipal Act, 1973

(g)if he is in arrears of any kind of dues to the municipality for more than six months after a bill or a notice has been duly served upon him.