Section 3(10) in The Chhattisgarh Municipalities Act, 1961
(10)"drain" includes a sewer, funnel, pipe, ditch, gutter, or channel, and any cistern, flush, tank, septic tank, or other device for carrying off or treating sewage, offensive matter, polluted water, sullage, waste water, rain water or subsoil water and any culvert ventilation shaft or pipe or other appliance or fitting connected therewith, and any ejectors, compressed air mains, sealed sewage mains and special machinery or apparatus for raising, collecting, expelling or removing sewage or offensive matter from any place;[(10-a) "district" means a district as construed in the Chhattisgarh Land Revenue Code, 1959;] [Inserted by M.P. Act No. 17 of 1994.][(10-b) "Director" means the Director of Urban Administration and Development, appointed by the State Government;] [Inserted by C.G. Act No. 10 of 2004, w.e.f. 1-1-2005.][(10-c) "Economically Weaker Section" means the group of persons so specified by the State Government from time to time;] [Inserted by C.G. Act No. 16 of 2011, w.e.f. 2-1-2012.]
