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[Cites 0, Cited by 0] [Section 2] [Entire Act]

NCT Delhi - Subsection

Section 2(18) in The Delhi Municipal Corporation Act, 1957

(18)"filth" includes offensive matter and sewage;[***] [Clause (19) omitted by Act 67 of 1993, section 2 (w.e.f. 1-10-1933)][***] [Clause (20) omitted by Act 71 of 1971, section 7 and Sch. II (w.r.e.f. 3-11-1971)]