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[Cites 0, Cited by 0] [Section 117] [Entire Act]

State of Meghalaya - Subsection

Section 117(1) in Meghalaya Municipal Act, 1973

(1)when it has been determined that license fees on carts, carriages and animals shall be imposed under Section 68, sub-section (1), the Board at a meeting shall make an order that the owner of every cart, carriage and animal of the kind specified therein, which is kept or used with in the municipality shall take out a license and pay such fees as are fixed in the order to be published in the manner prescribed.