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[Cites 0, Cited by 0] [Section 194(1)] [Section 194] [Entire Act]

State of Gujarat - Subsection

Section 194(1)(d) in The Gujarat Provincial Municipal Corporations Act, 1949

(d)carry on, within the area aforesaid, any operation of manufacture, trade or agriculture in any manner, or do any act whatever, whereby injury may arise to any such lake, tank, well or reservoir or to any portion thereof or whereby the water of any such lake, tank, well or reservoir may be fouled or rendered less wholesome.