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State of Meghalaya - Section

Section 330 in Meghalaya Municipal Act, 1973

330. Survey of municipalities.

- The board at a meeting may order that a survey shall be made of the lands situated in the municipality and thereupon all the provisions of the Calcutta Survey Act, 1887 (I of 1887) shall, so far as may be practicable, apply and be extended to such municipality.