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[Cites 0, Cited by 0] [Section 177] [Entire Act]

State of Haryana - Subsection

Section 177(1) in Haryana Municipal Corporation Act, 1994

(1)The Commissioner may, on application by the owner of any building, arrange for supplying water from the nearest main to such building for domestic purposes in such quantities as he deems reasonable, and may at any time limit the amount of water to be supplied whenever he considers necessary.