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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(vii) in Kerala Water Supply and Sewerage Act, 1986

(vii)"domestic sewage" means waste water from any residence, boarding or lodging - house, hostel, hotel, public place, office or any such establishment as is not a part of any trade or industry, and arising out a personal and normal human activities such as drinking, bathing, ablution, washing and cooking ;