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[Cites 0, Cited by 0] [Section 240(1)] [Section 240] [Entire Act]

State of Meghalaya - Subsection

Section 240(1)(a) in Meghalaya Municipal Act, 1973

(a)within the time specified as aforesaid from the receipt of the notice the person on whom the notice is served fails to have the building or part thereof or the article disinfected as aforesaid within the time fixed in the notice, or