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State of Meghalaya - Section

Section 167 in Meghalaya Municipal Act, 1973

167. Cutting of public road, passage of water, etc.

- If any person, in order to provide for the passage of water, or for any other purpose, shall, without the consent of the Board, dig or cut any public road, he shall be liable for a fine not exceeding twenty five rupees, and in addition be bound to pay these expenses incurred in filling up any excavation made by him or on his behalf in any public road.