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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Meghalaya - Subsection

Section 3(1) in Meghalaya Forest Authority Act, 1991

(1)There shall be constituted the Meghalaya Forest Authority with a Board of Governors comprising of the Chief Minister, the Minister-in-charge, Forests and Environment and the Chief Executive Members of the Autonomous District Councils in the State.