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[Cites 0, Cited by 0] [Section 250(1)] [Section 250] [Entire Act]

State of Madhya Pradesh - Subsection

Section 250(1)(a) in The M.P. Municipal Corporation Act, 1956

(a)wilfully cause or suffer to be brought or to flow into any lake, tank, reservoir,- cistern, well, duct or other place for storing water belonging to the Corporation, or into any drain or pipe communicating therewith, any washing or other substance produced in the course of any such trade or manufacture as aforesaid; or