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State of Meghalaya - Section

Section 304 in Meghalaya Municipal Act, 1973

304. Conformation of bye-laws.

(1)The power to make bye-law under this Act shall be subject to the condition of previous publication.
(2)No such bye-law shall come into force until it has been confirmed by the State Government.
(3)The State Government may cancel their confirmation of any such bye-law and thereupon the bye-law shall cease to have effect.