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 11] [Entire Act] State of Meghalaya - Subsection Section 11(1) in Meghalaya Municipal Act, 1973 (1)The number of Commissioners of each board shall be such as the State Government may, by notification in this behalf, determine:Provided that the number of Commissioners shall in no case be more than thirty two or less than twelve.
