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 3(39)] [Section 3] [Entire Act] State of Meghalaya - Subsection Section 3(39)(a) in Meghalaya Municipal Act, 1973 (a)the reconstruction of building, after more than one half of its cubical extent has been taken down or burnt down or has fallen down.