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] [Entire Act] State of Meghalaya - Section Section 87 in Meghalaya Municipal Act, 1973 87. Revision of assessment register. - Whenever the valuation list is revised or altered wholly or in part or a new percentage is fixed under Section 80 the assessment register also shall be revised and consequential changes made therein. "
