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[Cites 0, Cited by 0] [Section 182] [Entire Act]

State of Meghalaya - Subsection

Section 182(2) in Meghalaya Municipal Act, 1973

(2)Any owner or occupier of building, who fails to comply with a requisition issued under the provisions of sub-section (1) shall be liable, for every such default to a penalty not exceeding twenty-five rupees and to a further penalty not exceeding five rupees for every day which the default is continued after the expiration of eight days from the date of service on him of such requisition.