Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(29) in The Orissa Municipal Corporation Act, 2003

(29)"drain" means a sewer and includes tunnel, pipe, ditch, gutter, or channel and any cistern, flush tank, septic tank or other device for carrying of or treating sewage, offensive matter polluted water sullage, waste water, rain water or sub-soil water and any culvert, ventilation shaft or pipe or other appliance, or fitting connected therewith and any ejector, compressed air main, sealed sewage main and special machinery or apparatus for raising, collecting, expelling or removing sewage or offensive matter from any place;