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[Cites 0, Cited by 0] [Section 49(3)] [Section 49] [Entire Act]

State of Maharashtra - Subsection

Section 49(3)(j) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(j)supplying, constructing and maintaining in accordance with a general system approved by the Director of Public Health, receptacles, fittings, pipes and other appliances whatsoever, on or for the use of private premises, for receiving and conducting the sewage thereof into sewers under the control of the Council;