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 9] [Entire Act] State of Meghalaya - Subsection Section 9(3) in The Garo Hills District (Awil Fees) Act, 1960 (3)Every order in an appeal passed by the Chief Executive Member or by the District Revenue Tribunal, as the case may be, shall be final.
