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 5] [Entire Act] State of Chattisgarh - Subsection Section 5(42) in The Chhattisgarh Municipal Corporation Act, 1956 (42)"offensive matter" includes animal carcasses, dung, dirt, putrid and petrifying substances, and filth of any kind but does not include sewage;
