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[Cites 0, Cited by 0] [Section 182] [Entire Act]

State of Meghalaya - Subsection

Section 182(1) in Meghalaya Municipal Act, 1973

(1)If it appears to the Board for sanitary reasons so to do, it may authorize an officer of the municipality to inspect a building after due notice to the owner or occupier, it may then by a written notice require the owner or occupier of any building to cause the same or any portion thereof to be lime washed or otherwise cleansed either externally or internally or both externally and internally.