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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Meghalaya - Subsection

Section 5(1) in Meghalaya Municipal Act, 1973

(1)Any inhabitant of any part of a local area defined in, a notification published under Section 4 or any rate-payer of the municipally, may, if he objects to anything therein contained, submit his objection in writing through the Deputy Commissioner to the state Government within forty two days from the date of the publication, and the State Government shall take his objection into consideration.