Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 250] [Entire Act]

State of Meghalaya - Subsection

Section 250(1) in Meghalaya Municipal Act, 1973

(1)For the prevention and extinction of fire, the Board at a meeting may resolved to establish and maintain a fire-brigade and to provide any implements, machinery, or means of communicating intelligence which the Board may think necessary for the efficient discharge of their duties by the brigade.