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 27] [Entire Act] State of Meghalaya - Subsection Section 27(1) in Meghalaya Municipal Act, 1973 (1)An appointed Chairman of a municipality may resign by notification in writing his intention to do so to the State Government through the Commissioner of Division and on such resignation being accepted shall be deemed to have vacated his office.
