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[Cites 0, Cited by 0] [Section 301(3)] [Section 301] [Entire Act]

State of Meghalaya - Subsection

Section 301(3)(xxi) in Meghalaya Municipal Act, 1973

(xxi)generally provide for the guidance of the Board and officers of Government in all matters connected with the carrying out of the provision of this Act, and for setting their relations to one another: