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 110] [Entire Act] State of Meghalaya - Subsection Section 110(3) in Meghalaya Municipal Act, 1973 (3)The tax collector or other officer authorised in that behalf shall make a return of all such sale to the Board in the prescribed form.
