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[Cites 0, Cited by 0] [Section 260] [Entire Act]

State of Meghalaya - Subsection

Section 260(b) in Meghalaya Municipal Act, 1973

(b)with the previous sanction of the Commissioner of Division contribute such annual or other sum as may be agreed on towards the cost of the establishment or maintenance of any dispensary, hospital, asylum or place for the reception of the sick or destitute, which is situated outside the municipality, but is, or may be, ordinarily used by the inhabitants of the municipality;