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[Cites 0, Cited by 0] [Section 195(1)] [Section 195] [Entire Act]

State of Chattisgarh - Subsection

Section 195(1)(a) in The Chhattisgarh Municipal Corporation Act, 1956

(a)any drain, privy, latrine, urinal, absorption pit, disposal work, cess pools or other receptacle for filth or refuse may be moved or removed;