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 225] [Entire Act] State of Meghalaya - Subsection Section 225(1) in Meghalaya Municipal Act, 1973 (1)A Magistrate, on the application of the Board, may order any land in respect of which a conviction shall have been obtained under the preceding section to be closed a market place, and thereupon may make order to prevent such land being so used.
