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[Cites 0, Cited by 0] [Section 358(5)] [Section 358] [Entire Act]

State of Chattisgarh - Subsection

Section 358(5)(a) in The Chhattisgarh Municipalities Act, 1961

(a)regulating in any particular way not specifically provided for in this Act, the construction, maintenance and control of drains, sewers, ventilation shafts, receptacles for dung and manure, cesspools, water-closets, privies, latrines, urinals and drainage or sewage works of every description, whether the property of the Council or not;