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[Cites 0, Cited by 0] [Section 301(3)] [Section 301] [Entire Act]

State of Meghalaya - Subsection

Section 301(3)(xi) in Meghalaya Municipal Act, 1973

(xi)prescribe the mode of ascertaining the capitalised value recoverable under clauses (c) and (d) of proviso (1) Section 136;