Section 2(18) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(18)"house-gully" or "Service Passage" means a passage or strip of lands constructed, set apart or utilized for the purpose of serving as a drain or of affording access to a privy, urinal, cesspool or other receptacle for filthy or polluted matter, to servants of the Council or to persons employed in the cleaning thereof or in the removal of such matter therefrom;(18A1) [ "importer" means a person who brings or causes to be brought any goods into the limits of the municipal area for use, consumption or sale therein;] [Clause (18A1) was inserted by Maharashtra 32 of 2003, Section 2(d).]
