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State of Meghalaya - Section

Section 206 in Meghalaya Municipal Act, 1973

206. Power to require owner to drain land.

- If any land, being within one hundred feet of a sewer, drain or other outlet into which such land may, in the opinion of the Board be drained, is not drained to the satisfaction of the Board, the Board may require the owner within one month to drain the said land into such sewer, drain or outlet.