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

State of Meghalaya - Subsection

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

(e)by reducing, upon the application of the owner the valuation of any holding which has been wholly or partly demolished or destroyed, or the value of which has demolished from any cause beyond the control of the owner, or