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[Cites 0, Cited by 0] [Section 160] [Entire Act]

State of Meghalaya - Subsection

Section 160(1) in Meghalaya Municipal Act, 1973

(1)If the person who built or erected the said building, fence, rail, post or other obstruction or encroachment referred to in the proceeding section is not known or cannot be found, the Board may cause a notice to be posted in the neighbourhood of the said building, interested in the same to remove it, and it shall not be necessary to name any person in such requisition.