Section 2(18) in Greater Hyderabad Municipal Corporation Act, 1955
(18)'filth' means-(a)night soil or other contents of latrines, cess-pools and drains:(b)dirt, dung, refuse, useless or offensive material thrown out in consequence of any process of manufacture, industry or trade;and(c)putrid or putrifying substance;[(18-a) 'Finance Commission' means the Finance Commission constituted by the Governor under article 243-I of the Constitution of India;] [Added by Act No.17 of 1994. Act 63 of 1948.]
