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[Cites 0, Cited by 0] [Section 181] [Entire Act]

State of Meghalaya - Subsection

Section 181(3) in Meghalaya Municipal Act, 1973

(3)Any person who uses a building or room or suffers it to be used contrary to the provisions of sub-section (1) shall be liable, for every such offence to a fine not exceeding fifty rupees, and to a further fine not exceeding ten rupees for every day during which the offence is continued after he has been convicted of such offence.