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State of Meghalaya - Section

Section 63 in Meghalaya Municipal Act, 1973

63. Power to purchase, lease and sell land.

(1)A Board may, a meeting decide, to purchase or take on lease or by gift any land for the purposes of this Act, with the approval of the State Governments.
(2)No Board shall sell, let, exchange or otherwise dispose of any land vested in it under Section 62, except with the sanction of the State Government.