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[Cites 0, Cited by 0] [Section 63] [Entire Act]

Bombay Presidency - Subsection

Section 63(3) in The Bombay Provincial Municipal Corporations Act, 1949

(3)the collection, removal, treatment and disposal of sewage, offensive matter and rubbish and, if so required by the [State] Government, the preparation of compost manure from such sewage, offensive matter and rubbish [and solid waste management];