The Central Government may, in consultation with the Governments of Assam and Meghalaya, by order, constitute a committee consisting of such number of persons as it may think fit for advising the two Governments on matters of common interests with respect to Shillong in the field of education and water supply in particular, and with respect to its development and administration in general. Explanation .—In this section, Shillong shall mean the areas comprised within the cantonment and municipality of Shillong and include such other areas adjoining the said cantonment or Municipality as may be agreed upon by the Governments of Assam and Meghalaya in this behalf.Open in Lexace · Ask the AI about this section
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