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[Cites 0, Cited by 0] [Section 160] [Entire Act]

State of Gujarat - Subsection

Section 160(2) in The Gujarat Municipalities Act, 1963

(2)All covered sewers, drains and cesspools, whether public or private, shall be provided by the municipality or other persons to whom they severally belong with proper traps or other means of ventilation, and the chief office may by written notice call upon the owner of any such covered sewers, drains or cesspools to make provision accordingly.