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[Cites 0, Cited by 0] [Section 198] [Entire Act]

State of Meghalaya - Subsection

Section 198(3) in Meghalaya Municipal Act, 1973

(3)The Board may, for the purposes of this section or for the purpose of levying the latrine tax at a rate per had under Section 72, sub-section (2) (a), by a notice in writing require the owner or occupier of any holding to furnish, within a time to be specified in the notice, a list of the number of persons residing in or habitually resorting to such holding.