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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Meghalaya - Subsection

Section 96(1) in Meghalaya Municipal Act, 1973

(1)Every application presented under Section 95 shall be heard and determined by a committee consisting of not more than five members or by an officer of Government not bellow such rank as the State Government may determine, whose services the Board obtains and to whom the Board at a meeting delegates the powers and functions of the committee in this behalf.