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[Cites 0, Cited by 0] [Section 191] [Entire Act]

State of Meghalaya - Subsection

Section 191(2) in Meghalaya Municipal Act, 1973

(2)If under the provisions of this Act the Board execute the work or such re-excavation or filling up with suitable material, it may retain possession of the tank or pool or the site of such tank or pool and turn the same to profitable account until the expenses thereby incurred shall have been realised.