Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 289] [Entire Act] State of Bihar - Subsection Section 289(e) in The Bihar Municipal Act, 2007 (e)removal of solid or liquid wastes from slums including cleansing of the deck or squatting platform of the connected privies, or septic tanks,
