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[Cites 0, Cited by 0] [Section 186(1)] [Section 186] [Entire Act]

State of Gujarat - Subsection

Section 186(1)(c) in The Gujarat Provincial Municipal Corporations Act, 1949

(c)without the written permission of the Commissioner, make any projection over or encroachment upon or in any way injure or cause or permit to be injured, any drain, cess-pool, house-gully, water-closet, privy, latrine or urinal or bathing or washing place: