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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Meghalaya - Subsection

Section 96(4) in Meghalaya Municipal Act, 1973

(4)The Committee or the Officer of Government shall give notice to the applicant of the time place at which appreciation will be hard and after taking such evidence and making such enquiries as may be deemed necessary in the presence of the objector or his agent if he appears, pass such orders as are through fit in respect of such application.