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[Cites 0, Cited by 0] [Section 321] [Entire Act]

State of Meghalaya - Subsection

Section 321(3) in Meghalaya Municipal Act, 1973

(3)The order of the appellate authority confirming, setting aside or modifying the prohibition, notice or order appealed from, shall be final:Provided that the prohibition, notice or order shall not be modified or set aside until the appellant and the Board have had reasonable opportunity of being heard.