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[Cites 0, Cited by 0] [Section 521] [Entire Act]

State of Odisha - Subsection

Section 521(d) in The Orissa Municipal Corporation Act, 2003

(d)shall place or set down in any street any vehicle or vessel for the removal of excrementitious or polluted matter, or suffer the same to remain in any street for any greater length of time than is reasonably necessary; .