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[Cites 0, Cited by 0] [Section 278] [Entire Act]

State of Meghalaya - Subsection

Section 278(1) in Meghalaya Municipal Act, 1973

(1)Any officer authorized in that behalf by the Board may, between the hours of seven in the forenoon, and five in the afternoon, enter into or any house or land the purpose of inspecting or repairing gas, water, or other installations and for taking readings of meters connection therewith.