Legal Document View

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
[Cites 0, Cited by 0] [Section 213(1)] [Section 213] [Entire Act]

State of Odisha - Subsection

Section 213(1)(b) in Orissa Municipal Act, 1950

(b)direct that such drain shall, from such date as he specifies in this behalf, be used for sullage and sewerage only for water unpolluted with sullage or sewerage only and by notice require the owner of the premises to make at his own expense an entirely distinct drain for water unpolluted with sullage or sewerage or for sullage and sewerage.