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[Cites 0, Cited by 0] [Section 302] [Entire Act]

State of Meghalaya - Subsection

Section 302(viii) in Meghalaya Municipal Act, 1973

(viii)fixing and from time to time varying the number of person; who may occupy a building or part of a building, which is let in lodgings or which is situated within such congested areas as may be specified in the bye-law; or occupied by members of more than one family; and providing-