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 8] [Entire Act] State of Meghalaya - Subsection Section 8(2) in Meghalaya transfer of Land (Regulation) Act, 1971 (2)If any person refused or fails to comply with an order made under sub-section (1), the competent authority may eject such person from the land.
