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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(48) in The Orissa Municipal Corporation Act, 2003

(48)"house-gully" means a passage or strip of land constructed, set apart or utilised for the purpose of serving as a drain or for affording access to Corporation employees or to persons employed in the cleaning of a privy, urinal, cesspool or other receptacle for filth or polluted matter or in the removal of such matter therefrom;