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 199] [Entire Act] State of Meghalaya - Subsection Section 199(1) in Meghalaya Municipal Act, 1973 (1)No person shall, without a special permission of the Board, construct a latrine or urinal with a door or a trap door opening on to any public road or drain.
