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[Cites 0, Cited by 0] [Section 195(1)] [Section 195] [Entire Act]

State of Chattisgarh - Subsection

Section 195(1)(i) in The Chhattisgarh Municipal Corporation Act, 1956

(i)in cases falling under clause (a) to move or remove such drain, privy, latrine, urinal, absorption pit, disposal work, cess pools or other receptacle for filth or refuse;