Section 2(14F) in The Howrah Municipal Corporation Act, 1980
(14F)[ "house-gully" means a passage or strip of land constructed, set apart or utilised for the purpose of serving as a drain or affording access to a privy, urinal, cesspool or other receptacle for filthy or polluted matter to municipal employees or to persons employed in the cleaning thereof or in the removal of such matter therefrom, and includes the air-space above such passage or land;] [Clauses (14B) and (14C), which inserted by W.B. Act 29 of 1990, were renumbered as clauses (14E) and (14F) and after so renumbering clause (14G) inserted by W.B. Act 11 of 1999.]
