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[Cites 0, Cited by 0] [Section 461] [Entire Act]

State of Maharashtra - Subsection

Section 461(e) in The Mumbai Municipal Corporation Act, 1888

(e)the provision and maintenance of house-gullies;
(ei)[ collection, removal and disposal of solid waste] [Clause (ei) was inserted by Maharashtra 10 of 1998, Section 231(a).];