(2)The [State Government] [In Section 26 in sub-section (2) the words 'State Government' was inserted by the Meghalaya Municipal (Amendment) Act 2000 (Act No. 6 of 2000), published in the Gazette of Meghalaya dated 4th April, 2000.] shall cause the results of the general election to be published in the Gazette and the date of the Gazette containing the publication shall be deemed to be the date of completion of the general election.
