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[Cites 0, Cited by 0] [Section 205(1)] [Section 205] [Entire Act]

State of Chattisgarh - Subsection

Section 205(1)(b) in The Chhattisgarh Municipalities Act, 1961

(b)there have been provided for any set up in such building and in the land appurtenant thereto all such appliances and fittings as may appear to the Council to be necessary for the purpose of gathering and receiving the drainage from, and conveying the same off, the said building and the said land and of effectually flushing the drain of the said building and every fixture connected therewith.