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[Section 209(1)(xi)] [Section 209(1)] [Section 209] [Complete Act]
Central Government Act
Section 209(1)(xi)(xiii) in The Manipur Municipalities Act, 1994.
(xiii) regulating the disposal of sewage, offensive matter, carcasses of animals and rubbish, and the construction and maintenance of latrines, privies, urinals, cesspools, drains and sewers;