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State of Meghalaya - Section

Section 268 in Meghalaya Municipal Act, 1973

268. Scheme to be carries out by municipalities.

- When a scheme has been sanctioned under Section 266, the Municipal Board or any of other local authorities concerned or a joint-committee constituted under Section 49, shall, if the tax on other moneys to be collected, received or recovered for or in respect of the supply of water or the lighting, drainage or sewerage system, be sufficient for the purpose, proceed to carry it out, or cause it to be carried out.