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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Meghalaya - Subsection

Section 17(3) in Khasi Hills Autonomous District (Appointment and Succession of Syiem, Deputy Syiem, Electors and Rangbah Shnong of Mylliem Syiemship) Act, 2007

(3)The appeal to the Executive Committee shall be filed within thirty (30) days from the date the order of the Syiem or the Acting Syiem and the Executive Durbar is communicated to the party or parties concerned accompanied by:­
(a)The certified copy of the order appealed against;
(b)A petition fee as may be prescribed by the Executive Committee.