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State of Meghalaya - Section

Section 319 in Meghalaya Municipal Act, 1973

319. Power to enter upon possession houses so repaired.

- In the Board, under the provisions of this Act shall have caused any repairs to be made to any house or other structure, and if such house or other structure be unoccupied, the Board may enter upon possession of the same, and may retain possession until the sum expended by it on the repairs be paid to it,