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[Cites 0, Cited by 0] [Section 273] [Entire Act]

State of Meghalaya - Subsection

Section 273(2) in Meghalaya Municipal Act, 1973

(2)Any person who shall, without the permission of the Board, made or cause to be made, any such connection or flush, draw off, divert take or use water or gas from any works belonging to or under the control of the Board, or, divert or take water from any water or stream by which water-works belonging to, or under the control of the Board, are supplied, shall be liable to a fine not exceeding one hundred rupees.