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[Cites 0, Cited by 0] [Section 131(1)] [Section 131] [Entire Act]

State of Gujarat - Subsection

Section 131(1)(a) in The Gujarat Provincial Municipal Corporations Act, 1949

(a)situated in any portion of the City in which, public notice has been given by the Commissioner that the collection, removal and, disposal of all excrementitious and polluted matter from privies, urinals and cesspools, will be undertaken by municipal agency; or