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[Cites 0, Cited by 0] [Section 301(2)] [Section 301] [Entire Act]

State of Meghalaya - Subsection

Section 301(2)(vi) in Meghalaya Municipal Act, 1973

(vi)provide for the preparation of plans and estimates for works to be partly or wholly constructed at the expense of the Board, and determine, according to the nature of the staff entertained by the Board, the persons by whom and the conditions subject to which such plans and estimates are to be sanctioned;