Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 291] [Entire Act] State of Meghalaya - Subsection Section 291(2) in Meghalaya Municipal Act, 1973 (2)Any person otherwise causing waste of water supplied by the Board shall be liable to a fine not exceeding five rupees.
