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[Cites 0, Cited by 0] [Section 174] [Entire Act]

State of Meghalaya - Subsection

Section 174(4) in Meghalaya Municipal Act, 1973

(4)The Board shall prepare within a specified period, to be decided upon by the State Government, road classification and road offset line and in giving building or land use permission, the Board shall conform to the road classification and road offset line and shall carry out the planning directions given by the State Government.Explanation. - Road offset line means an uniform distance measured from the center of the road and prescribed on either side of the road as the line beyond which only construction of house, wall or other fixtures is permissible.