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[Cites 0, Cited by 0] [Section 173(3)] [Section 173] [Entire Act]

State of Maharashtra - Subsection

Section 173(3)(c) in The Maharashtra Municipal Corporations Act, 1949

(c)discharging any responsibility attaching to the person in whose favour the Commissioner's order is made for maintaining, repairing, flushing, cleaning or emptying the joint drain or any part thereof.