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[Cites 0, Cited by 0] [Section 358(5)] [Section 358] [Entire Act]

State of Chattisgarh - Subsection

Section 358(5)(c) in The Chhattisgarh Municipalities Act, 1961

(c)the regulation or prevention of the discharge into Municipal drains of sewage, soilage, polluted water and other offensive matter from private buildings, lands and factories;