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[Cites 0, Cited by 0] [Section 251A] [Entire Act]

State of Maharashtra - Subsection

Section 251A(b) in The Mumbai Municipal Corporation Act, 1888

(b)to be within a distance of twenty feet from any well or from any spring, tank or stream the water whereof is, or is likely to be, used (whether in natural or manufactured state) for human consumption or domestic purposes, or otherwise render the water of any well, spring, tank or stream liable to pollution.]