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

State of Telangana - Subsection

Section 2(38) in Greater Hyderabad Municipal Corporation Act, 1955

(38)'offensive matter' includes- (a) filth, (b) sewage, (c) dust, house-sweeping, spittings, including chewed betel and tobacco, kitchen or stable refuse, pieces of broken glass or pottery-debris and waste paper;