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[Cites 0, Cited by 0] [Section 228] [Entire Act]

State of Meghalaya - Subsection

Section 228(1) in Meghalaya Municipal Act, 1973

(1)No person shall newly establish in any premises within the municipality any factory, workshop pr work-place in which it is intended to employ steam, water or other mechanical power or electrical power, without previous written permission of the Board which the Board may grant with prior approval of the District or the Sub-divisional Magistrate, as the case may be.