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 47] [Entire Act] State of Meghalaya - Subsection Section 47(2) in Meghalaya Municipal Act, 1973 (2)A copy of the minutes of the proceeding of all meetings of the Board shall forth with be forwarded by the Board to the Deputy Commissioner, and the Commissioner of Division and another copy submitted to the State Government.
