Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 230] [Entire Act]

State of Meghalaya - Subsection

Section 230(3) in Meghalaya Municipal Act, 1973

(3)If within a period or three months following the receipt of an application for license under sub-section (1) or (2) of this section the Board at a meeting or the Board, as the case may be, has not passed orders thereon.either granting or refusing a license, it shall be deemed to have granted the license.