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[Cites 0, Cited by 0] [Section 199] [Entire Act]

State of Meghalaya - Subsection

Section 199(2) in Meghalaya Municipal Act, 1973

(2)No person shall, without the written permission of the Board construct or keep any latrine, urinal, cesspool, drain or other receptacle for sewage or other offensive matter within fifty feet of any public tank or water-course or a tank of water course which the inhabitants of any locality use, or any well.