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[Cites 0, Cited by 0] [Section 166] [Entire Act]

Bombay Presidency - Subsection

Section 166(a) in The Bombay Provincial Municipal Corporations Act, 1949

(a)to discharge the trade effluent from the premises in such manner, at such times, through such drains and subject to such conditions as may be specified in the notice and to cease to discharge the trade effluent otherwise than in accordance with the notice;