Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 181] [Entire Act] State of Meghalaya - Subsection Section 181(2) in Meghalaya Municipal Act, 1973 (2)Upon failure of a person to whom notice is issued under sub-section (1) to comply there with, the Board may require by further notice demolition of the building room.
