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[Cites 0, Cited by 0] [Section 321(1)] [Section 321] [Entire Act]

State of Meghalaya - Subsection

Section 321(1)(a) in Meghalaya Municipal Act, 1973

(a)by the refusal of the Board under Section 174 to sanction, the erection, re-erection or material alteration of any buildii1g, or