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 4] [Entire Act] State of Meghalaya - Subsection Section 4(1) in Meghalaya Urban Areas Rent Control Act, (Amendment) Act, 1972 (1)If any dispute arises regarding the rent payable in respect of any house, it shall be determine by the Court.
