Legal Document View

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
[Cites 0, Cited by 0] [Section 240(1)] [Section 240] [Entire Act]

State of Meghalaya - Subsection

Section 240(1)(b) in Meghalaya Municipal Act, 1973

(b)the occupier or the owner, as the case may be, give his consent, the Board may, at the cost of such owner or occupier, cause the building or part thereof and articles to be cleansed and disinfected: