Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Maharashtra - Subsection Section 2(57) in The Maharashtra Municipal Corporations Act, 1949 (57)"rubbish" includes dust, ashes, broken bricks, mortar broken glass, garden or stable refuse and refuse of any kind which is not offensive matter or sewage;
