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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Meghalaya - Subsection

Section 26(4) in Meghalaya Municipal Act, 1973

(4)The State Government may, by notification, for sufficient cause to be stated therein, direct from time to time, that the term of office of the Commissioner be extended by such period not exceeding one year at a time, as may be specified in the notification, provided that the total period of such extension shall not exceed to years.