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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(33) in The M.P. Municipalities Act, 1961

(33)"sewage" means night-soil and other contents of water-closets, latrines, privies, urinals, cesspools or drains and polluted water from sinks, bathrooms, stables, cattle sheds, and other like places and includes trade effluents and discharges from manufactories of all kinds;