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[Cites 0, Cited by 0] [Section 164] [Entire Act]

State of Meghalaya - Subsection

Section 164(5) in Meghalaya Municipal Act, 1973

(5)Thereafter, it shall not be lawful for any person to erect, re-erect or alter a building or part of a building so as to project beyond the regular line of the road or drain unless he is authorized to do so by a sanction given under Section 174 or by a permission in writing under this section and the Board is hereby empowered to grant such permission.