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

State of Meghalaya - Subsection

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

(xii)provide, in matters not specifically provided for in the Act, for the valuation of holdings and for the assessment, collection and refunds of taxes imposed under the Act;