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[Cites 0, Cited by 0] [Section 280] [Entire Act]

State of Odisha - Subsection

Section 280(1) in Orissa Municipal Act, 1950

(1)The Health Officer may by notice require the owner of or person having control over any private water-course, spring, tank, well or other place, the water of which is used for drinking, bathing or washing clothes to keep the same in good repair and to clean it or silt, refuse or vegetation and to protect if from pollution by surface drainage in such manner as the Health Officer may think fit.