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State of Meghalaya - Section

Section 267 in Meghalaya Municipal Act, 1973

267. Publication of scheme.

- Before any scheme or a joint scheme for any of the purposes mentioned in Section 266 is sanctioned by the State Government there shall be published in the Official Gazette and locally the following particulars:
(a)a general description of the scheme;
(b)an estimate of the cost of carrying it out and its maintenance;
(c)source from which the cost will be met; and
(d)the amount of loan, if any, proposed to be taken.