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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(21) in The Maharashtra Municipal Corporations Act, 1949

(21)"filth" includes sewage, night soil and all offensive matter;[(21A) "Finance Commission" means the Finance Commission constituted in accordance with the provisions of Article 243-I of the Constitution of India;]