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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(59) in The Orissa Municipal Corporation Act, 2003

(59)"offensive matter" means filth, sewage, dust, house-sweepings, spitting after or without chewing betel or tobacco and includes kitchen or stable refuse, pieces of broken glass or pottery debries polythene materials and waste paper;