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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Greater Bengaluru City Corporation -

Section 2(22) in Bangalore Water Supply and Sewerage Act, 1964

(22)'sewage' means night soil and other contents of latrines, urinals, cesspools or drains, and polluted water from sinks, bathrooms, stables, cattle sheds and other like places, and includes trade effluents and discharges from manufactories of all kinds;