Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 219] [Entire Act] State of Meghalaya - Subsection Section 219(2) in Meghalaya Municipal Act, 1973 (2)any tank, pond, pool, ditch, gutter, water-course, water-trough latrine, cess-pool, drain or ashpit which is so foul or in such a state as to be prejudicial to health;
