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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(v) in The Mumbai Municipal Corporation Act, 1888

(v)"house gully" means a passage or strip of land constructed, set apart or utilized for the purpose of serving as a drain of affording access to a privy, urinal, cesspool or other receptacle for filthy or polluted matter, to municipal servants or to persons employed in the cleaning thereof or in the removal of such matter therefrom;