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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(20) in The Punjab Municipal Corporation Act, 1976

(20)"house-gully" or "service passage" means a passage or strip of land constructed, set apart or utilised for the purpose of serving as or carrying a drain or affording access to a latrine, urinal, cesspool or other receptacle for filth or other polluted matter, by Corporation employees or other persons employed in the cleaning thereof or in the removal of such matter therefrom;