Section 2(44) in Kolkata Municipal Corporation Act, 1980
(44)"house-gully" means a passage or a strip of land constructed, set apart or utilized for the purpose of serving as a drain or of affording access to a privy, urinal, cesspool or other receptacle for filthy or polluted matter to municipal employees or to persons employed in the cleaning thereof or in the removal of such matter therefrom and includes the air space above such passage or land;
