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 142 in Meghalaya Municipal Act, 1973 142. Power of toll-collector or lessee in case of refusal to pay toll. - any toll-collector or lessee of a toll-bar established under Section 136 may refuse to allow any person to pass through the toll-bar until the proper toll has been paid.
