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[Cites 0, Cited by 0] [Section 210] [Entire Act]

State of Meghalaya - Subsection

Section 210(2) in Meghalaya Municipal Act, 1973

(2)The Assistant Director of Public Health shall also make inspection of the municipal areas as often as is possible and his inspection reports shall be dealt with in the same manner as stated in sub-section ( ).Removal of Sewage offensive Matter and Rubbish