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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(iv) in Rules under the Bihar and Orissa Places of Pilgrimage Act, 1920

(iv)cause all wells attached to the licensed house to be thoroughly cleansed once a year and, except in the case of covered wells fitted with pump shall have all wells disinfected at such times and in such manner as the Magistrate shall prescribe;