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 83] [Entire Act] State of Meghalaya - Subsection Section 83(2) in Meghalaya Municipal Act, 1973 (2)The Board shall give at least one month's notice to any person interested in any alternation which Board proposes to make under clause (a), (b), (c) or (d) of sub-section (1) and of the date on which the alteration will be made.
