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 3] [Section 4] [Entire Act] State of Meghalaya - Subsection Section 4(4) in Meghalaya transfer of Land (Regulation) Act, 1971 (4)If no order is passed by the Competent Authority on such application within six months, it shall be deemed that sanction has been accorded
