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[Cites 0, Cited by 0] [Section 290] [Entire Act]

Bombay Presidency - Subsection

Section 290(b) in The Bombay Provincial Municipal Corporations Act, 1949

(b)the removal of the contents of all receptacles and depots and of the accumulations at all places provided or appointed by him under the provisions of this Act for the temporary deposit of dust, ashes, refuse, rubbish, trade refuse, carcasses of dead animals and excrementitious and polluted matter.