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

State of Jammu-Kashmir - Subsection

Section 2(56) in Jammu and Kashmir Municipal Corporation Act, 2000

(56)"Sewage" means night soil and other contents of latrines, urinal, cesspools or drains and polluted water from sinks, bathrooms, stable, cattle sheds and other like places, and includes trade effluents and discharges from manufactures of all kinds;