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 71] [Entire Act] State of Meghalaya - Subsection Section 71(4) in Meghalaya Municipal Act, 1973 (4)Subject as aforesaid in the preceding sub-sections additional water tax under Section 212 shall be imposed only in the areas served by the closed sanitary water flushed sewerage system.
