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 82] [Entire Act] State of Meghalaya - Subsection Section 82(3) in Meghalaya Municipal Act, 1973 (3)In case of disputes, the Board shall determine what amount the owners of the house and of the land shall pay respectively.Revision of Valuation List and Assessment Register
