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[Cites 0, Cited by 0] [Section 212] [Entire Act]

State of Odisha - Subsection

Section 212(1) in Orissa Municipal Act, 1950

(1)The Health Officer shall on application by the owner or occupier of any premises, owner of a private street, arrange, in accordance with the bye-laws, for the connection of the applicant's drain with any public drain at a distance not exceeding three hundred feet therefrom at the applicant's expense.