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] [Entire Act] State of Meghalaya - Section Section 112 in Meghalaya Municipal Act, 1973 112. Board to keep account of attachments and sales. - The Board shall cause a regular account to be kept of all attachment and sales made for the recovery of taxes, toils and fees under this Act.
