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 256] [Entire Act] State of Meghalaya - Subsection Section 256(1) in Meghalaya Municipal Act, 1973 (1)the Board at a meeting, may by one month notice in writing prohibit in any part of the municipality-(a)the keeping of brothel;(b)the residence of a public prostitute.
