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 329] [Entire Act] State of Meghalaya - Subsection Section 329(1) in Meghalaya Municipal Act, 1973 (1)The powers and functions of the State Government specified in Sections 58, 65, 71 263 and 337 may be delegated by the State Government to the Commissioner of Division.
