Section 3(37) in Gauhati Municipal Corporation Act, 1971
(37)"House-gully" means a passage or strip of land constructed, set apart, or utilised for the purposes of serving as a drain or affording access to a latrine, urinal, cess-pool or other receptacle for filthy or polluted matter, to municipal employee or persons employed in the cleansing thereof or in the removal of such matter there from and includes the air-space above such passage or land;
