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[Cites 0, Cited by 0] [Section 186] [Entire Act]

State of Meghalaya - Subsection

Section 186(2) in Meghalaya Municipal Act, 1973

(2)The Board may, by an order published at such places as it may think fit prohibit in the private portion of any stream, channel or water-course used as a part of the public water supply, bathing, washing of clothes or animals, or any act likely to pollute the water in the public portion of such stream, channel or water-course.