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[Cites 0, Cited by 0] [Section 186(1)] [Section 186] [Entire Act]

State of Gujarat - Subsection

Section 186(1)(d) in The Gujarat Provincial Municipal Corporations Act, 1949

(d)drop, pass or place, or cause or permit to be dropped, passed or placed, into or in any drain, any brick, stone, earth, ashes, dung or any substance or, matter which is likely to injure the drain or to interfere with the free flow of its contents, or to affect prejudicially the treatment and disposal of its contents;