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 302] [Entire Act] State of Meghalaya - Subsection Section 302(iii) in Meghalaya Municipal Act, 1973 (iii)prescribing the manner in which notice of the intention to erect, re-erect or materially after a building shall be given to the Board;
