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State of Meghalaya - Section

Section 316 in Meghalaya Municipal Act, 1973

316. Power to apportion expenses among owners and occupiers.

(1)Whenever any expenses incurred by the Board are to be paid by the owners of any land as provided in the preceding section, the board may, if there be more than one owner, apportion the said expenses among such of the owners as are known in such manner as to the Board may seem fit.
(2)Whenever any such expenses are to be paid by the occupiers of any land as provided in the preceding section the Board may, if there be more than one occupier, apportion the said expenses among such of the occupiers as are known in such manner as to the Board may seem fit.