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[Cites 0, Cited by 0] [Section 220(1)] [Section 220] [Entire Act]

State of Chattisgarh - Subsection

Section 220(1)(g) in The Chhattisgarh Municipalities Act, 1961

(g)to drain off or otherwise remove from any source of water-supply, or from any land or premises or receptacle or reservoir attached or adjacent thereto, any stagnant water which the Council considers injurious to health or offensive to the neighbourhood.