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[Cites 0, Cited by 0] [Section 522(1)] [Section 522] [Entire Act]

State of Telangana - Subsection

Section 522(1)(a) in Greater Hyderabad Municipal Corporation Act, 1955

(a)wilfully cause or suffer to be brought or to flow into any lake, tank, reservoir, cistern, well, duct or other place for water belonging to the Corporation or into any drain or pipe communicating therewith, any washing or other substance produced in the course of any such trade or manufacture as aforesaid;