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[Cites 0, Cited by 0] [Section 214] [Entire Act]

State of Meghalaya - Subsection

Section 214(2) in Meghalaya Municipal Act, 1973

(2)The Board may provide places convenient for the deposit of sewage and offensive matter and may require the occupiers of houses to cause the same to be deposited daily or at other stated intervals in such places and may remove the same at the expense of the occupiers from any house if the occupier thereof fails to do so.