Section 183(1)(a) in Meghalaya Municipal Act, 1973

[Cites 0, Cited by 0] [Section 183(1)] [Section 183] [Entire Act]

State of Meghalaya - Subsection

Section 183(1)(a) in Meghalaya Municipal Act, 1973

(a)to demolish, secure or repair within eight days from the date of service of the notice in such manner as it deems necessary any building, or portion of a building, wall or other structure or anything affixed thereto which appears to it to be in a ruinous condition or dangerous to inmates, if any, passers-by or other property, or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Meghalaya - Subsection

Section 183(1)(a) in Meghalaya Municipal Act, 1973