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 296A] [Entire Act] State of Meghalaya - Subsection Section 296A(1) in Meghalaya Municipal Act, 1973 (1)The State Government, the Commissioner of Division and the Deputy Commissioner shall see that the proceedings of the Municipal Boards are in conformity with law.
