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

State of Odisha - Subsection

Section 2(41) in The Orissa Municipal Corporation Act, 2003

(41)"filth" means -
(a)night soil or other contents of latrines, cesspools and drains,
(b)dirt, dung, refuse, useless or offensive material thrown out in consequence of any process of manufacture, industry or trade,
(c)putrid or purifying substance;