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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(h) in The Orissa Water Supply and Sewerage Board Act, 1991

(h)"domestic sewerage" means waste water from residential premises, boarding and loading houses, hostels, hotels, public places, offices and all such establishments as are not a part of any trade or industry, and arising out of personal and normal human activities such as drinking, bathing, ablution, washing and cooling;