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State of Meghalaya - Section

Section 277 in Meghalaya Municipal Act, 1973

277. Connections may be made by Board's own agency.

- The Board may require such ferrules, communication pipes, connections, meters, standpipes and fittings to be supplied and fitted by its own agency upon such terms as may be agreed upon between it and the person requiring the connection or subject to such charges as may be fixed by the Boards; and may require the amount necessary for the execution of such works to be paid or deposited before such works are executed.