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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(1)(a) in The Slum Areas (Improvement And Clearance) Act, 1956

(a)to inspect any drain, latrine, urinal, cess-pool, pipe, sewer or channel in or on any building or land in a slum area, and in this discretion to cause the ground to be opened for the purpose of preventing or removing any nuisance arising from the drain, latrine, urinal, cess-pool, pipe, sewer or channel, as the case may be;