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

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

State of Meghalaya - Subsection

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

(vii)regulate the form and procedure to be followed in the preparation of budget estimates by the Board, and prescribe the authority by whom, and the conditions subject to which, such estimates ma y be sanctioned provided that such rules shall not empower such authority to refuse to sanction such estimates except on the following grounds:-

Legal Document View

Unlock Advanced Research with PRISMAI

State of Meghalaya - Subsection

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