Section 228(3)(b) in Meghalaya Municipal Act, 1973

[Cites 0, Cited by 0] [Section 228(3)] [Section 228] [Entire Act]

(b)refuse permission if it is of opinion that the establishment of such factory, workshop, or work place in the proposed site,-

(i)would be objectionable by reason of the density of the population in the neighbourhood thereof, or

(ii)would be a nuisance to the inhabitants of the neighbourhood, or

(iii)for any other sufficient reason.

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