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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(74) in The Orissa Municipal Corporation Act, 2003

(74)"sewage" means night soil and other contents of water closets, latrines, privies, urinals, cesspools or drains and polluted water from sinks, bathrooms, stables, cattleshed and other like places and includes trade effluent and discharges from manufactures of all kinds;