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 2] [Entire Act] State of Meghalaya - Subsection Section 2(5) in The Garo Hills District (Awil Fees) Act, 1960 (5)"District Council" means the District Council of the Garo Hills Autonomous District under the Assam Autonomous Districts (Constitution of District Councils) Rules, 1951;
