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 108] [Entire Act] State of Meghalaya - Subsection Section 108(2) in Meghalaya Municipal Act, 1973 (2)when a warrant of attachment is issued it shall be not be discharged before it is executed except upon payment of the sum due together with one fourth of the costs referred to in section 107.
