Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] Union of India - Subsection Section 2(39) in The Manipur Municipalities Act,1994. (39)"offensive matter" includes animal, carcases; kitchen or stable refuse, dung, dirt, putrid or putrefying substance and filth of any kind which is not included in sewage;
