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[Cites 0, Cited by 0] [Section 290] [Entire Act]

State of Maharashtra - Subsection

Section 290(b) in The Maharashtra Municipal Corporations Act, 1949

(b)the removal of the contents of all receptacles and depots and of the accumulations at all places provided or appointed by him under the provisions of this Act for the temporary deposit of dust, ashes, refuse, rubbish, trade refuse, carcasses of dead animals and excrementitious and polluted matter.