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

State of Uttar Pradesh - Subsection

Section 2(v) in The U.P. Water Management And Regulatory Commission Act, 2008

(v)"Sewerage" means a system of collection of waste water from a community from its houses, institutions, industry and public places; the pumping treatment and disposal of such waste water, its effluent sludge, gas and other and end products;