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[Cites 0, Cited by 0] [Section 62(1)] [Section 62] [Entire Act]

State of Meghalaya - Subsection

Section 62(1)(b) in Meghalaya Municipal Act, 1973

(b)all public streams, channels, water-courses, springs tanks, reservoirs cisterns, wells, aqueducts, conduits, tunnels, pipes, pumps and other water-works whether made laid are created at the cost of the Board or otherwise and bridges, buildings, engines, works, materials and things connected therewith or appertaining thereto and also any adjacent land, not being private property, appertaining to any public tanks: