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[Cites 0, Cited by 0] [Section 2(4)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(4)(xxviii) in Maharashtra Jeevan Authority Act, 1976

(xxviii)"sewerage" means a system of collection of waste water from a community from its .houses, institutions, industry and public places, the pumping treatment and disposal of such waste water, effluent, sludge, gas and other end products: