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[Cites 0, Cited by 0] [Section 218] [Entire Act]

State of Chattisgarh - Subsection

Section 218(1) in The Chhattisgarh Municipalities Act, 1961

(1)No person shall construct a drain, privy, latrine, urinal, cesspool, or other receptacles within fifty feet of any source of water supply, except with the permission of the Council and on such conditions as may be prescribed by the Council.