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[Cites 0, Cited by 0] [Section 115B(1)] [Section 115B] [Entire Act]

Nagpur Province - Subsection

Section 115B(1)(a) in The City of Nagpur Corporation Act, 1948

(a)situated in any portion of the City in which public notice has been given by the Commissioner that the collection, removal and disposal of all excrementitious and polluted matter from privies, urinals and cesspools will be undertaken by the municipal agency; or