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[Cites 0, Cited by 0] [Section 314] [Entire Act]

State of Maharashtra - Subsection

Section 314(b) in The Maharashtra Municipal Corporations Act, 1949

(b)wilfully do any act connected with any such trade or manufacture as aforesaid, whereby the water in any such lake, tank, reservoir, cistern, well, duct or other place for water is fouled or corrupted.