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[Cites 0, Cited by 0] [Section 208] [Entire Act]

State of Meghalaya - Subsection

Section 208(2) in Meghalaya Municipal Act, 1973

(2)Not less than one month before any such work is commenced, the Board shall give to each owner-
(a)a written notice of the nature of the proposed work;
(b)an estimate of the expenses to be incurred in respect thereof and on the promotion of such expenses payable by him.
Control in Respect of Public Health