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[Cites 0, Cited by 0] [Section 158] [Entire Act]

State of Meghalaya - Subsection

Section 158(a) in Meghalaya Municipal Act, 1973

(a)encroaches upon any public road or house gully or upon any public drain, sewer, aqueduct, water-course or ghat by making any excavation or by erecting any wall, fence grill, post, project on or other obstruction or by deposing any movable property thereon, or.