Section 2(1)(f) in The Prohibition Of Employment As Manual Scavengers And Their Rehabilitation Act, 2013

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Union of India - Subsection

Section 2(1)(f) in The Prohibition Of Employment As Manual Scavengers And Their Rehabilitation Act, 2013

(f)“local authority” means,—

(i)a Municipality or a Panchayat, as defined in clause (e) and clause (f) of article 243P of the Constitution, which is responsible for sanitation in its area of jurisdiction;

(ii)a Cantonment Board constituted under section 10 of the Cantonments Act, 2006 (41 of 2006); and

(iii)a railway authority;

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Union of India - Subsection

Section 2(1)(f) in The Prohibition Of Employment As Manual Scavengers And Their Rehabilitation Act, 2013