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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Maharashtra - Subsection

Section 73(d) in The City of Nagpur Corporation Act, 1948

(d)all dust, dirt, dung, ashes, refuse, animal matter, or filth or rubbish of any kind, or dead bodies of animals collected by the Corporation from the streets, houses, privies, sewers, cesspools or elsewhere or deposited in places fixed by the Corporation;