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] [Entire Act] State of Meghalaya - Section Section 129 in Meghalaya Municipal Act, 1973 129. Fees so fixed to continue until altered. - Any order of the Board ordering registration. Fees to be paid under the proceeding section shall continue in force until rescinded and the fees shall be charged I at the rates specified in the order published as aforesaid.
