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[Cites 0, Cited by 0] [Section 72(2)] [Section 72] [Entire Act]

State of Meghalaya - Subsection

Section 72(2)(b) in Meghalaya Municipal Act, 1973

(b)The Board may, by a notice in writing, require the owner or occupier of any such premises or places to furnish within a time to be specified in the notice, a statement of the number of persons residing in or habitually resorting to, such premises or places.