Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 229] [Entire Act] State of Odisha - Subsection Section 229(ii) in Orissa Municipal Act, 1950 (ii)construct or keep any latrine, urinal, cess-pools house drain or respectable for sewerages or other offensive matter within fifty feet of any tank or water-course or a tank or water-course which the inhabitants of any locality use.
