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 3] [Entire Act] State of Meghalaya - Subsection Section 3(22) in Meghalaya Municipal Act, 1973 (22)"Land" includes (besides land) benefit arising out of land houses and things attached to the earth or permanently fastened to anything attached to the earth an also land covered by water.
