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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Meghalaya - Subsection

Section 15(ix) in Meghalaya Municipal Act, 1973

(ix)[ is a member of the Meghalaya Legislative Assembly or a member of an Autonomous District Council; or [Clause viii of Section 15 was substituted and clause ix, x & xi was inserted vide Meghalaya Municipal (Amendment) Act No. 6 of 2000, published in the Gazette of Meghalaya dated 4th of April, 2000, to have come into force at once.]