Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3(39)] [Section 3] [Entire Act] State of Meghalaya - Subsection Section 3(39)(b) in Meghalaya Municipal Act, 1973 (b)the conversion of one or more huts or temporary structures into a masonry or framed building,