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 85] [Entire Act] State of Meghalaya - Subsection Section 85(1) in Meghalaya Municipal Act, 1973 (1)A new valuation list shall, unless otherwise ordered by the State Government, be prepared in the same manner as the original list, once in ever five years.
