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State of Odisha - Section

Section 281 in Orissa Municipal Act, 1950

281. Duty of [Municipality] [Substituted vide Orissa Act No. 11 of 1994. w.e.f. 31.5.1994.] in respect of public well or receptacle of stagnant water.

- The [Municipality] [Substituted vide Orissa Act No. 11 of 1994. w.e.f. 31.5.1994.] shall maintain in a cleanly condition as well, tanks and reservoirs which are not private property, and may fill them up or drain them when it appears necessary to do so.