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State of Meghalaya - Section

Section 212 in Meghalaya Municipal Act, 1973

212. Sewerage Scheme.

- A Board may also introduce a sewerage scheme for removal of sewage by flushing with water through underground closed sewers. When a Board introduces such a scheme in its area the Board may where felt necessary, with the approval of the State Government, levy additional latrine and water taxes to meet the cost and maintenance of such scheme.