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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Meghalaya - Subsection

Section 31(2)(xi) in The Meghalaya School Education Act, 1981

(xi)the form in which, and the time within which, an appeal shall be preferred to the appropriate authority against an order made in relation to the transfer, mortgage or lease of any school property ;