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State of Meghalaya - Section

Section 220 in Meghalaya Municipal Act, 1973

220. Inspection for removal of nuisance.

- Every Municipal Board shall-
(a)cause it local area to be inspected frequently with a view to ascertain what nuisance exist therein calling for abatement; and
(b)serve the owner or occupier of the land on which the nuisance exist with a notice to remove the same within such time as the Board may fix.