Section 47(1)(b) in Maharashtra Industrial Development Act, 1961

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State of Maharashtra - Subsection

Section 47(1)(b) in Maharashtra Industrial Development Act, 1961

(b)constructing any sewers or drains necessary for carrying off the workings and waste liquids of an industrial process through any intervening area, any person empowered in this behalf by the State Government by notification in the Official Gazette (hereinafter in this section referred to as "the authorised person"),

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State of Maharashtra - Subsection

Section 47(1)(b) in Maharashtra Industrial Development Act, 1961