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 22 in Meghalaya Municipal Act, 1973 22. Fresh election when election set aside. - If an election is set aside by the Judge, a case shall forthwith be fixed and the necessary steps taken for holding a fresh election for filling up the vacancy, as though it bad been a casual vacancy.
