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[Cites 0, Cited by 0] [Section 211(1)] [Section 211] [Entire Act]

State of Meghalaya - Subsection

Section 211(1)(b) in Meghalaya Municipal Act, 1973

(b)in any municipality wherein a latrine-tax has been imposed under Section 68 (1) (d), sewage and offensive matter from all private latrines, urinals and cess-pools, and for the disposal or such sewage, rubbish or offensive matter and for the cleansing of such latrines, urinals, drains and cess-pools, and shall maintain sufficient establishment, animals, carts, motor trucks and implements for the said purposes.