Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(xi) in The Gujarat Water Supply and Sewerage Board Act, 1978

(xi)"drain" means a sever, tunnel, pipe, ditch, gutter or channel or any cistern, flush-tank septic tank or other devise for carrying off or treating sewage, offensive matter, polluted water, sullage, wastewater or sub-soil water, and includes any culvert, ventilation shaft or pipe or other appliance or fittings connected with such drain, and any ejectors, compressed air mains, sealed sewage mains and special machinery or apparatus for raising, collecting, expelling or removing sewage or offensive matter from any place;