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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Meghalaya - Subsection

Section 3(17) in Meghalaya Municipal Act, 1973

(17)"House-guilty" means a passage or strip of land constructed set apart or utilized, or the purposes of serving as a drain or affording access to a latrine, urinal, cess-pool or other receptacle for filthy or ported matter by municipal servants or by persons employed the cleansing thereof or in the removal of such matter there from and includes the air-space above such passage or land,