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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Meghalaya - Subsection

Section 18(1) in Meghalaya Community Participation and Public Services Social Audit Act, 2017

(1)The Public Hearing shall decide the timelines and responsibility is entrusted to the concerned department or officer or stakeholder for effective redress of the grievances raised therein and for initiating time bound corrective measures on the findings.