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 326] [Entire Act] State of Meghalaya - Subsection Section 326(3) in Meghalaya Municipal Act, 1973 (3)If the Board or its officers or any person to whom any such notice is given,shal1, before the suit is brought tender sufficient amends to the plaintiff, such plaintiff shall not recover.
