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[Cites 0, Cited by 0] [Section 334] [Entire Act]

State of Meghalaya - Subsection

Section 334(3) in Meghalaya Municipal Act, 1973

(3)Should any inhabitant of the specified area aforesaid desire to object to the notification issued under sub-section (1), he may within six weeks from the date of its publication, submit his objection in writing to the State Government, through the Deputy Commissioner, and the State Government shall take, his objection into consideration.