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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Meghalaya - Subsection

Section 65(2) in Meghalaya Municipal Act, 1973

(2)If the Board at the meeting shall after publication of the aforesaid notice, object to the transfer to itself of any hospital, dispensary, school, rest-house, ghat or market on the ground that its funds cannot bear the charge, then such transfer shall not be made save under such conditions as the Board at a meeting may agree to accept.