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] [Entire Act] State of Meghalaya - Section Section 196 in Meghalaya Municipal Act, 1973 196. Public latrines and urinals. - the Board may provide and maintain in sufficient number and in proper situation public latrines and urinals for the separate use each sex, and shall cause the same to be kept in proper order and to be properly cleansed.
