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 1] [Section 5] [Entire Act] State of Meghalaya - Subsection Section 5(a) in The Garo Hills District (Awil Fees) Act, 1960 (a)The Nokma of the Akhing shall be entitled to a share of twenty five per cent of the total Awil fees collected from within his Akhing:
