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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(12) in Orissa Municipal Act, 1950

(12)"house gully" means a passage or strip of land, constructed set apart or utilised for the purpose of serving as drain or affording access to a latrine, urinal, cesspool or other receptacle for filthy or polluted matter to Municipal servants, or to persons employed in the cleansing thereof or in the removal of such matter therefrom and includes the air, space above such passage or land;