Section 133(1)(b) in The Manipur Municipalities Act,1994.

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Union of India - Subsection

Section 133(1)(b) in The Manipur Municipalities Act,1994.

(b)to repair, secure or enclose, within eight days from the date of service of the notice, in such manner as it deems necessary any tank, well or excavation belonging to such owner or in the possession of such occupier which appear to the Nagar Panchayat or the Council to be dangerous to persons by reason of its situation, want of repairs or other such circumstances.

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Union of India - Subsection

Section 133(1)(b) in The Manipur Municipalities Act,1994.