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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Meghalaya - Subsection

Section 62(2) in Meghalaya Municipal Act, 1973

(2)The State Government may by notification in the official gazette, direct that any property which has vested under sub-section (1) in the Board shall cease to be so vested, and thereupon the property specified in the notification shall cease to be so vested and the State Government may pass such orders as it thinks fit regarding the disposal and management of such property: