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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Meghalaya - Subsection

Section 84(2) in Meghalaya Municipal Act, 1973

(2)In the event of the death of the person in whom such title vests, the person to whom as heir or otherwise, the title of the deceased is transferred by decent or devise shall within one year from the death of the deceased, give notice in writing of such succession to the Board.