Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 195] [Entire Act] State of Maharashtra - Subsection Section 195(b) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 (b)deposits any offensive or deleterious matter in the dry bed of any place set apart as aforesaid for drinking purposes, or
