Section 13B(2) in The Meghalaya Maintenance Of Public Under (Autonomous Districts) Act
(2)on and after such day as may be specified in and subject to any exemptions for which provision may be made by, an order made under sub-section (1) no person who was not immediately before the said day resident in the area declared to be a protected area by the said order shall be therein writing granted to him by an authority or persons specified in the said order.
