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State of Meghalaya - Section

Section 118 in Meghalaya Municipal Act, 1973

118. Fees so fixed to continue until altered.

- any order of the Board imposing license fees under the preceding section shall continue in force until rescinded, and the fees shall be charged at the rates specified in the order published as afore said unless and until the Board at a meeting, held not less than one month before the end of the financial year, make and publish an order specifying and different fees which shall be charged for the ensuing financial year.