Section 83(1)(b) in Meghalaya Municipal Act, 1973

[Cites 0, Cited by 0] [Section 83(1)] [Section 83] [Entire Act]

State of Meghalaya - Subsection

Section 83(1)(b) in Meghalaya Municipal Act, 1973

(b)by substituting therein within effect from the date of succession or transfer, as the case may be for the name of the owners of any holding the name of any other person who has succeeded by transfer or otherwise, to the ownership of the holding, or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Meghalaya - Subsection

Section 83(1)(b) in Meghalaya Municipal Act, 1973