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[Cites 0, Cited by 0] [Section 117(4)] [Section 117] [Entire Act]

State of Meghalaya - Subsection

Section 117(4)(b) in Meghalaya Municipal Act, 1973

(b)carts, carriages or animals belonging to Government, or to the Board or to any local authority or for keeping which for the execution of their duty an allowance is made by any Government or by the Board or by any local authority to any their officers;