Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Meghalaya - Section

Section 327 in Meghalaya Municipal Act, 1973

327. Liability to pay expenses of fees may be contested in Civil Court.

- Any owner or occupier land may contest his liability to pay any expenses or fee under this Chapter or under Chapter VI and VII or may contest the amount which he has been upon to pay in a Civil Court of competent jurisdiction:Provided that the fact of such action having been instituted shall be no bar to the recovery of the said amount in the manner provided by Section 149.