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[Cites 0, Cited by 0] [Section 171] [Entire Act]

State of Maharashtra - Subsection

Section 171(2) in The Maharashtra Municipal Corporations Act, 1949

(2)The drain to be constructed as aforesaid shall empty into a municipal drain or into some place legally set apart for the discharge of drainage situated at a distance not exceeding one hundred feet from the premises in which such building is situated; but if no such drain or place is within that distance then such drain shall empty into such cesspool as the Commissioner directs.