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[Cites 0, Cited by 0] [Section 176(1)] [Section 176] [Entire Act]

NCT Delhi - Subsection

Section 176(1)(b) in The New Delhi Municipal Council Act, 1994

(b)there have been provided and set up on such premises such appliances and fittings as may appear to the Chairperson to be necessary for the purposes of gathering or receiving the filth and other polluted and obnoxious matter from, and conveying the same off, the said premises and of effectually flushing the drain of the said premises and every fixture connected therewith.