Section 136(1)(c) in Meghalaya Municipal Act, 1973

[Cites 0, Cited by 0] [Section 136(1)] [Section 136] [Entire Act]

State of Meghalaya - Subsection

Section 136(1)(c) in Meghalaya Municipal Act, 1973

(c)the capitalized value of the receipt in respect or any public ferry, the proceeds of which are under the order of the State Government placed at the disposal of the Board, will lose partially or completely owing to the construction of such bridge; and

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State of Meghalaya - Subsection

Section 136(1)(c) in Meghalaya Municipal Act, 1973