Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 196] [Entire Act] State of Maharashtra - Subsection Section 196(a) in The City of Nagpur Corporation Act, 1948 (a)shall throw or place any rubbish, offensive matter or sewage on any street, or in any place not provided or appointed for the purpose under the provisions of this Act;
