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 252] [Entire Act] State of Meghalaya - Subsection Section 252(1) in Meghalaya Municipal Act, 1973 (1)The Board at a meeting may, from time to time out of the municipal fund provide fitting places to be used as burial or burning grounds either within or without the limits of the municipality.
