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 2] [Entire Act] State of Meghalaya - Subsection Section 2(ii) in Meghalaya Urban Areas Rent Control Act, (Amendment) Act, 1972 (ii)"house" means any building, hut or shed, or any part thereof, let or to be let separately for residential or nor-residential purposes, and includes -
