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(15) in Meghalaya Municipal Act, 1973 (15)Any plot of land having clear' boundaries and lying entirely vacant, if fit for building purposes or if yielding any income, shall, when not appointment to any buildings and not used for any agricultural purposes be regarded as a holding".
