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[Cites 0, Cited by 0] [Section 210] [Entire Act]

State of Maharashtra - Subsection

Section 210(e) in The City of Nagpur Corporation Act, 1948

(e)cause the water of any sink, drain, steam engine, boiler or other filthy water belonging to him or under his control, to run or be brought, into any such water works or do any other act whereby the water in such works may be fouled or polluted or its quantity altered.