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 165] [Entire Act] State of Meghalaya - Subsection Section 165(1) in Meghalaya Municipal Act, 1973 (1)No platform shall be erected, re-erected or extended upon or over any public road or drain without the previous sanction of the Board.
