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 52] [Entire Act] State of Meghalaya - Subsection Section 52(a) in Meghalaya Municipal Act, 1973 (a)to appoint such Health Officers, Sanitary Inspectors, other public health establishments and Water Works Superintendent as it may consider necessary on such terms as it may think fit ; or
