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[Cites 0, Cited by 0] [Section 183(1)] [Section 183] [Entire Act]

State of Meghalaya - Subsection

Section 183(1)(b) in Meghalaya Municipal Act, 1973

(b)to repair, secure or enclose, within eight days from date of the notice, in such manner as it deems necessary any tank, well or excavation belonging to such owner or in the possession of such occupier which appears to the Board to be dangerous to persons by reason of its situation, want of repair or other such circumstances.