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] [Entire Act] State of Meghalaya - Section Section 235 in Meghalaya Municipal Act, 1973 235. Power to prohibit private kilns. - Within such local limit as may be fixed by the Board at a meeting, no place shall, without the permission of the Board be used for the manufacture of brick, pottery titles or lime in a kiln, panja or clam or by any other similar method.
