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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Meghalaya - Subsection

Section 29(1) in Meghalaya Municipal Act, 1973

(1)The State Government may remove any elected Commissioner on the ground of his misconduct in the discharge of his duties if the removal is recommended by a resolution of the Board passed at a special meeting called for the purpose and supported by the municipality.