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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Meghalaya - Subsection

Section 9(1) in Khasi Hills Autonomous District (Khasi Social Custom of Lineage) Act, 1997

(1)On receipt of the application for registration and for grant of a certificate by the registration authority under this Act, the same shall be considered and disposed of by the registration authority as soon as may be and not later than six months from the date of receipt the application.