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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Nagpur Province - Subsection

Section 5(34) in The City of Nagpur Corporation Act, 1948

(34)"nuisance" includes any act, omission, place or thing which causes or is likely to cause injury, danger, annoyance or offence to the sense of sight, smell or hearing, or which is or may be dangerous to life or injurious to health or property;