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State of Meghalaya - Section

Section 179 in Meghalaya Municipal Act, 1973

179. Roofs and external walls not to be made of inflammable materials .

- The Board at a meeting may, by written notice require any person who has made any external roof or wall with thatch, mats, leaves or other inflammable materials in contravention of a bye-law made under Section 302 to remove or alter such roof or wall within a period to be specified in the notice.