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 14] [Entire Act] State of Meghalaya - Subsection Section 14(a) in Meghalaya transfer of Land (Regulation) Act, 1971 (a)the form and manner in which applications for sanction of the competent authority may be made under this Act and the fees payable therefore;
