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[Cites 0, Cited by 0] [Section 358(5)] [Section 358] [Entire Act]

State of Chattisgarh - Subsection

Section 358(5)(b) in The Chhattisgarh Municipalities Act, 1961

(b)prescribing the conditions for construction of a drain, privy, latrine, urinals, cesspool or other receptacle within fifty feet of any source of water;