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

State of Meghalaya - Subsection

Section 164(6) in Meghalaya Municipal Act, 1973

(6)Any owner of land who is prevented by the provision of this section from erecting reerecting or altering any building on nay land may require the Board to make compensation for any damage which he may sustain by reason of such prevention and upon the payment of compensation in respect of any land situated within the regular line of the road or drain such land shall vest in the Board.