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 16] [Entire Act] State of Meghalaya - Subsection Section 16(c) in Meghalaya Municipal Act, 1973 (c)on the ground, of acceptance or refusal of nomination of candidates provided further that an appeal in the manner prescribed shall be to the District Judge against such acceptance or refusal of nomination.
