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 63] [Entire Act] State of Meghalaya - Subsection Section 63(2) in Meghalaya Municipal Act, 1973 (2)No Board shall sell, let, exchange or otherwise dispose of any land vested in it under Section 62, except with the sanction of the State Government.
