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 93 in Meghalaya Municipal Act, 1973 93. Power of assessor. - Assessor appointed by the Board under Section 86 shall exercise all the powers of valuation the same being vested in the Board, but shall hear or determine applications for review made under Section 95.
