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 96] [Entire Act] State of Meghalaya - Subsection Section 96(5) in Meghalaya Municipal Act, 1973 (5)If the committee or the officer of Government order that at any valuation to which the application relates shall be reduced brief reasons for such reduction shall be recorded.
