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State of Telangana - Section

Section 308 in Greater Hyderabad Municipal Corporation Act, 1955

308. Excrementitious matter not to be passed into cesspool.

- No person shall, except with the permission of the Commissioner pass or cause or permit to be passed any excrementitious matter into any cesspool made or used under section 303 or section 306 or into any drain communicating with any such cesspool.