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[Cites 0, Cited by 0] [Section 208(1)] [Section 208] [Entire Act]

State of Odisha - Subsection

Section 208(1)(d) in Orissa Municipal Act, 1950

(d)for any other purposes connected with the health cleanliness or comfort of the inhabitants, and may by like order prohibit bathing or the washing of animals or clothes or other things at any public places not-set apart for the purposes, or at a time or by a sex other than that specified in the order, and may in like-manner prohibit any other act by which water in public places may be rendered foul or unfit for use, or which causes or is likely to cause inconvenience or annoyance to persons lawfully using such places.