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[Cites 0, Cited by 0] [Section 300(1)] [Section 300] [Entire Act]

State of Odisha - Subsection

Section 300(1)(b) in The Orissa Municipal Corporation Act, 2003

(b)direct that such drain shall, from such date as he may specify in his behalf, be used for sullage and sewage only, or for rain water only, or for unpolluted sub-soil water only, or for both rain water and unpolluted sub-soil water only, and by written notice require the owner or occupier of the premises to make an entirely distinct drain for sullage or sewage or for rain water of unpolluted subsoil water, or for both rainfall and unpolluted sub-soil water.