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[Cites 0, Cited by 0] [Section 295(1)] [Section 295] [Entire Act]

NCT Delhi - Subsection

Section 295(1)(b) in The New Delhi Municipal Council Act, 1994

(b)by notice in writing require the owner or person having control of such well, tank or place to take such steps as may be directed by the notice to prevent the public from having access to or using such water; or