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 140] [Entire Act] State of Meghalaya - Subsection Section 140(1) in Meghalaya Municipal Act, 1973 (1)When it has been determined that tolls shall be levied at any toll-bar established under Section 16, the Board shall, from time to time, make and publish an order specifying the rates at which the tolls shall be levied.
