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 220] [Entire Act] State of Meghalaya - Subsection Section 220(b) in Meghalaya Municipal Act, 1973 (b)serve the owner or occupier of the land on which the nuisance exist with a notice to remove the same within such time as the Board may fix.
