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[Cites 0, Cited by 0] [Section 286] [Entire Act]

State of Meghalaya - Subsection

Section 286(1) in Meghalaya Municipal Act, 1973

(1)The Board at meeting shall determine what pressure of water shall be maintained in its service pipes and mains, and during what hours such pressure shall be continued; and any order made under this section shall be published in such manner as the Board may direct, and shall not be altered except with the sanction of the Board at a meeting.