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 95] [Entire Act] State of Meghalaya - Subsection Section 95(2) in Meghalaya Municipal Act, 1973 (2)when an assessor has been appointed under Section 86, notice of every such application shall be given by the Board to the assessor.
