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State of Meghalaya - Section

Section 6B in The Meghalaya Maintenance Of Public Order Act, 1947

6B. Assessment authority

For the purpose of assessment of destruction and loss under section 6A the State Government may assess such destruction and loss and such assessment may be made by the Deputy Commissioner of respective District or by any other officers as may be directed by the Deputy Commissioner and includes assessment by any authority of the Government prior to the commencement of this Act.