(32)"Offensive matter" means dirt, dung, kitchen and stable, refuse, putrid or putrefying substance, and filth of any kind not included in the term sewage"[(32-A) "Ordinary resident of a municipality" means any person occupying- [The Clause 32-A was inserted vide Meghalaya Municipal (Amendment) Act No. 6 of 2000, published in the Gazette of Meghalaya dated 4th of April, 2000, to have come into force at once.](i)a holding assessed for tax under Section 68 of the Act; or(ii)a legal holding, if no assessment is made continuously for a period of twelve months previous to the first January of the year for which the electoral roll is being prepared, as owner leasee or tenant and every member of the family of such owner, lessee or tenant].
