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[Cites 0, Cited by 0] [Section 199] [Entire Act]

State of Meghalaya - Subsection

Section 199(3) in Meghalaya Municipal Act, 1973

(3)The Board may require any owner and occupier upon whose land any latrine or urinal such as is mentioned in sub-section (1) or any latrine, urinal, cess-pool, drain or other receptacle so situated as is mentioned in sub-section (2) exists, or may hereafter be constructed to remove the same within eight days.