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 174] [Entire Act] State of Meghalaya - Subsection Section 174(3) in Meghalaya Municipal Act, 1973 (3)In giving permission for the building it shall be obligatory for the Board to conform to the land use pattern and zoning plan prepared by or under the authority of the State Government.
