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State of Meghalaya - Section

Section 173 in Meghalaya Municipal Act, 1973

173. Non-observance of bye-laws.

- The Board at a meeting may dispense with the servance of any or all of the bye-laws made under Section 302, clauses (iii) and (iv), in regard to the erection, material alteration or re-erection of any building or class of buildings specified by it.