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 106] [Entire Act] State of Meghalaya - Subsection Section 106(2) in Meghalaya Municipal Act, 1973 (2)Such bill and notice shall be signed by or stamped which a facsimile signature of the Chairman, Vice-Chairman or an Officer duly authorized in that behalf.
