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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Meghalaya - Subsection

Section 57(2) in Meghalaya Municipal Act, 1973

(2)Until the country is proved, any document or minutes, which purport to be the record of the proceedings of the Board or committee or joint committee shall if substantially made and signed is the manner prescribed for the making and signing of the record of such proceedings, be deemed to be a correct record of the proceedings or a duly concerned meeting held by a duly constituted Municipal Board or committee or joint committee, whereof all the Commissioners were duly qualified.