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State of Meghalaya - Section

Section 201 in Meghalaya Municipal Act, 1973

201. Power to require owner or occupier to repair latrine, etc.

- The Board may require the owner or occupier, or the owner and occupier of any land, within fifteen days to repair and make efficient any latrine, urinal, cess-pool, drain ore receptacle for sewage or other offensive matter or to close any latrine, urinal, cess-pool or receptacle which is situated on such land.