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[Cites 0, Cited by 0] [Section 152] [Entire Act]

State of Meghalaya - Subsection

Section 152(2) in Meghalaya Municipal Act, 1973

(2)Whenever, owing to such repairs or construction, or from any other cause, any such road or part of such road shall be in a state which is dangerous to passerby, the Board shall course sufficient barriers or fence to be erected for the security of life and property, and shall cause such barriers or fences to be sufficiently lighted from sunset to sunrise.