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 136] [Entire Act] State of Meghalaya - Subsection Section 136(2) in Meghalaya Municipal Act, 1973 (2)No toll-bar shall be established, or tolls levied, on, or in, respect of any bridge, the cost or estimated cost of which at indicated in clauses (s), (c) and (d) of proviso (1) was or is less than two lakhs twenty-five thousand rupees.
