Section 11(d) in Meghalaya transfer of Land (Regulation) Act, 1971
(d)any transfer of land to, or in favour of,(i)any company, corporation, society (including co-operative society), autonomous body or association, wholly or substantially owned and controlled or managed by the Government and which the Government of Meghalaya may, by notification, specify in this behalf;(ii)a Municipal corporation, municipality or, town committee constituted under any law.
