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[Cites 0, Cited by 0] [Section 323] [Entire Act]

State of Odisha - Subsection

Section 323(b) in The Orissa Municipal Corporation Act, 2003

(b)to be within a distance of twenty feet from any well or from any spring, tank or stream the water whereof is, or is likely to be used, whether in natural or manufactured stage for human consumption, domestic purposes or otherwise to render the water of any well, spring, tank or stream liable to pollution.