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[Cites 0, Cited by 0] [Section 299(1)] [Section 299] [Entire Act]

State of Meghalaya - Subsection

Section 299(1)(b) in Meghalaya Municipal Act, 1973

(b)all the powers and duties which under this Act may be exercised and performed by the Board, whether at a meeting or otherwise, shall, during the period of supersession or in case of dissolution till the new Commissioners and the Chairman are elected or nominated be exercised and performed by such person or persons as the State Government may direct: