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[Cites 0, Cited by 0] [Section 148] [Entire Act]

Union of India - Subsection

Section 148(b) in The Manipur Municipalities Act,1994.

(b)in any municipality wherein a latrine tax has been imposed under sub-section (1) of section 75 of sewage and offensive matter from all private latrines, privies, urinals, cesspools and compounds.