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 33] [Entire Act] State of Meghalaya - Subsection Section 33(1) in Meghalaya Municipal Act, 1973 (1)At the first meeting of the Board, which shall be called by the State Government as soon as may be after the general election, the elected commissioners shall elect a Chairman and a Vic-chairman of the Board from among themselves.
