Section 3(25) in The Chhattisgarh Municipalities Act, 1961
(25)"offensive matter" includes animal carcasses, dung, dirt, or putrid or putrifying substances and filth of any kind which is not included in "sewage" as defined in this section;[(25-a) "Population" means the population as ascertained at the last preceding census of which the relevant figures have been published;] [Inserted by C.G. Act No. 16 of 2011, w.e.f. 2-1-2012.]
