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[Cites 0, Cited by 0] [Section 165] [Entire Act]

State of Meghalaya - Subsection

Section 165(2) in Meghalaya Municipal Act, 1973

(2)The owner of every platform, except platforms which used for giving such access to the houses as the Board may consider necessary, shall if the Board in a meeting so direct take out a license for keeping the platform. For every such license there shall be paid annually a fee to be fixed by the Board at a meeting.