Section 174(2)(b) in The Manipur Municipalities Act,1994.

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Union of India - Subsection

Section 174(2)(b) in The Manipur Municipalities Act,1994.

(b)the occupier or owner, as 'the case may be, gives his consent, the Nagar Panchayat or the Council may, at the cost of such owner or occupier, cause the building or part thereof and articles to be cleansed and disinfected:

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Union of India - Subsection

Section 174(2)(b) in The Manipur Municipalities Act,1994.