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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(6) in The M.P. Public Health Act, 1949

(6)"drain" means a house-drain or a drain of any other description, and includes a sewer, tunnel, culvert, ditch, open or covered, channel or any other device for carrying off sullage, sewage, offensive matter, polluted water, rain-water, or subsoil water, together with "pail depots," traps, sinks, cisterns, Hushing tanks and fitting appertaining thereto;