Section 2(15) in Andhra Pradesh Municipalities Act, 1965
(15)"filth" means--(a)night soil and other contents of latrines, cess-pools and drains;(b)dung and the refuses or useless or offensive material thrown out in consequence of any process of manufacture, industry or trade; and(c)putrid and putrefying substances;(15-a) "Finance Commission" means the Finance Commission constituted by the Governor under Article 243-I of the Constitution of India;
