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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Gujarat - Subsection

Section 66(32) in The Gujarat Provincial Municipal Corporations Act, 1949

(32)supplying, constructing and maintaining, in accordance with the general system approved by the Corporation, receptacles, fittings, pipes and other appliances whatsoever on or for the use of premises for receiving and conducting the sewage thereof into drains under the control of the Corporation;