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State of Meghalaya - Section

Section 166 in Meghalaya Municipal Act, 1973

166. Fallen building, etc, obstructing public road or drain to be removed by owner.

- Whenever any building or other erection, or any tree falls down and obstructs any public drain or encumbers any public road, the Board may remove such obstruction or encumbrance at the expense of the owner of the same or may require him to remove the same within such time as the Board shall seem fit.