Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Meghalaya - Section

Section 322 in Meghalaya Municipal Act, 1973

322. Appeals from orders refusing licenses.

- Any person aggrieved by an order refusing a license or permission required under this' Act, may, not withstanding anything contained elsewhere in this Act within thirty days from the date of refusal, appeal to the state Government or an officer authorized by the State Government in that behalf whose decision shall be final and shall not be questioned in any Court.Prosecutions