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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Meghalaya - Subsection

Section 14(2) in Khasi Hills Autonomous District (Appointment and Succession of Syiem, Deputy Syiem, Electors and Rangbah Shnong of Mylliem Syiemship) Act, 2007

(2)An appeal against such decision shall lie to the Executive Committee whose decision is final. Such petition shall be filed to the Secretary to the Executive Committee, in duplicate accompanied by a fee as may be prescribed by the Executive Committee.