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State of Meghalaya - Section

Section 213 in Meghalaya Municipal Act, 1973

213. Power to require removers sewage to take out licence .

- The Board at a meeting may make an order requiring all persons employed in the removal of sewage, offensive matter and rubbish within the limits of the municipality or any part thereof, to take out licences, and to be servants of the Board for the purpose of removing sewage, offensive matter and rubbish from premises within the said limits.