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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Meghalaya - Subsection

Section 48(2) in Meghalaya Municipal Act, 1973

(2)Each committee shall consist of Commissioners and, when necessary t of such residents with special qualifications whom the Board at a meeting desires to appoint, in such a case the number of Commissioners shall not be less than one-thirds of the whole number of the members of the Committee.