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[Cites 0, Cited by 0] [Section 195] [Entire Act]

State of Meghalaya - Subsection

Section 195(2) in Meghalaya Municipal Act, 1973

(2)If any such excavation, tank or pit is made after the issue and publication of such order without such special permission, the Board may require the owners and occupiers of the land on which excavation, tank or pit made within two weeks to fill up such excavation and in case of failure may cause such excavation to be filled up and recover the cost thereof from the person so required.