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[Cites 0, Cited by 0] [Section 189(1)] [Section 189] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 189(1)(e) in Jammu and Kashmir Municipal Corporation Act, 2000

(e)to provide and set up all such appliance and fittings as may appear to the Commissioner to be necessary for purpose of gathering and receiving the waste water from floors and galleries of buildings when they are washed and conveying the same through spouts, by down take pipes so as to prevent such waste water from discharging directly on streets or inside and lower portion of the premises ;