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[Cites 0, Cited by 0] [Section 248] [Entire Act]

State of Meghalaya - Subsection

Section 248(2) in Meghalaya Municipal Act, 1973

(2)After complying with the notice, managing authority may appealed to the Deputy Commissioner or, where the Deputy Commissioner is the Chairman of the Municipality to the Commissioner of Division, if it considers the notice to be unreasonable, and the order of the Commissioner or the Commissioner of Division, as the case may be, shall be final.