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 149] [Entire Act] State of Meghalaya - Subsection Section 149(1) in Meghalaya Municipal Act, 1973 (1)All rents, tolls and fees and all costs, expenses or other moneys due under this Act to the Board may be recovered in the manner provided in sections 106 to 115, both inclusive.
