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State of Meghalaya - Section

Section 85 in Meghalaya Municipal Act, 1973

85. Revision of valuation list.

(1)A new valuation list shall, unless otherwise ordered by the State Government, be prepared in the same manner as the original list, once in ever five years.
(2)Subject to any alteration or amendment made under Section 83 and to the result of any. Application under Section-95 every valuation and assessment entered in the valuation list or the assessment register shall be valid from the date on which the list or register takes effect in the municipality.