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 148] [Entire Act] State of Meghalaya - Subsection Section 148(7) in Meghalaya Municipal Act, 1973 (7)Whoever realizes rents, tolls or fees at rates higher than the rates fixed under subsection (2) shall be liable to a fine not exceeding fifty rupees.Recovery of Miscellaneous Demands
