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[Cites 0, Cited by 0] [Section 173(3)] [Section 173] [Entire Act]

Bombay Presidency - Subsection

Section 173(3)(c) in The Bombay Provincial Municipal Corporations Act, 1949

(c)discharging any responsibility attaching to the person in whose favour the Commissioner's order is made for maintaining, repairing, flushing, cleansing or emptying the joint drain or any part thereof.