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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Meghalaya - Subsection

Section 2(4) in The Meghalaya Maintenance Of Public Under (Autonomous Districts) Act

(4)An order made under sub-section (1) may require the person in respect of whom it is made to enter into a bond, with or without sureties, for the due performance of or as an alternative to the enforcement of such restrictions or conditions made in the order as may be specified in the order.