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[Cites 0, Cited by 8] [Entire Act]

Union of India - Section

Section 149 in The Manipur Municipalities Act,1994.

149. Sewerage scheme.-

A municipality may also introduce a, sewerage scheme for removal of sewage by flushing with water through underground closed sewers. When a municipality introduces such a scheme in its area the municipality may, where it is felt necessary, with the approval of the State Government. levy additional latrine and water taxes to meet the cost and maintenance of such scheme.