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 48] [Entire Act] State of Meghalaya - Subsection Section 48(3) in Meghalaya Municipal Act, 1973 (3)The Commissioners of such committees shall be liable to all the obligations imposed by this Act on the Commissioners of the Board in respect of such powers as may be delegated to them.
