Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 177(1)] [Section 177] [Entire Act]

State of Meghalaya - Subsection

Section 177(1)(f) in Meghalaya Municipal Act, 1973

(f)in contravention of any bye-laws made under Section 302, clause (v); the Board may by notice to be delivered within a reasonable time, require the building to be altered or demolished as it may deem necessary, within the space of thirty days from the date of the service of such notice: