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 295] [Entire Act] State of Meghalaya - Subsection Section 295(5) in Meghalaya Municipal Act, 1973 (5)The Board within the charge of an inspector of Municipal Works shall, in all matters of professional detail, be guided by his report.
