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[Cites 0, Cited by 0] [Section 3(6)] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(6)(b) in Smoke-Nuisances Act, 1963

(b)when used in reference to any premises, has the meaning assigned to it in section 2 of the Bombay Provincial Municipal Corporations Act, 1949 (Bom. LIX of 1949);