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Citedby 19 docs - [View All]
Gopinathji Dev Mandir Trust Thro. ... vs State Of Gujarat Thro. The ... on 21 April, 2008
Diwanji Gandaji Jadev vs The Kadi Municipality on 1 October, 1976
Prabhudas Kalyanji And Ors. vs Haji Hasan Haji Yusuf Maklal And ... on 21 January, 1983
Mohammad Umar Son Of Ilahi Bux vs The Collector/District ... on 28 February, 2006
Bhilai Steel Plant, Bhilai vs Special Area Development ... on 7 February, 1991

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[Complete Act]
Central Government Act
Section 146 in The Manipur Municipalities Act, 1994.
146. Power to require owner to drain land.- If any laud, near a sower, drain or other outlet into which such land may, in the opinion of the Nagar Panchayat or as the case may be, the Council, be drained, is not drained to the satisfaction of the Nagar Panchayat or as the came may be, of the Council, it may require the owner within one month to drain the said land into such sewer, drain or outlet.