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[Cites 0, Cited by 0] [Section 183(1)] [Section 183] [Entire Act]

State of Gujarat - Subsection

Section 183(1)(g) in The Gujarat Municipalities Act, 1963

(g)drain off or otherwise remove from any source of water-supply or from any land or premises or receptacle or reservoir attached or adjacent thereto, any stagnant water which the Chief Officer considers injurious to health or offensive to the neighbourhood.