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[Section 150] [Complete Act]
Central Government Act
Section 150(1) in The Manipur Municipalities Act, 1994.
(1) The municipality may, from time to time. by an order published in the prescribed manner, appoint the hour within which sewage and offensive matter may be moved, the manner in which the same shall be moved, as also the hours within which only every occupier of any house or land may place rubbish in a receptacle provided by the municipality on or by the side of the public road.