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[Cites 0, Cited by 0] [Section 220(1)] [Section 220] [Entire Act]

State of Maharashtra - Subsection

Section 220(1)(g) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(g)drain off or otherwise remove from any source of water-supply or from any land or premises or receptacle or reservoir attached or adjacent thereto, any stagnant water which the Chief Officer considers to be injurious to health or offensive to the neighbourhood.