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 15] [Entire Act] State of Meghalaya - Subsection Section 15(x) in Meghalaya Municipal Act, 1973 (x)is in arrear for more than three months on the date of submission of nomination paper of any due to the Municipality including in respect of the holding of which he is a resident or occupant; or
