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State of Assam - Section

Section 223 in Gauhati Municipal Corporation Act, 1971

223. Power of Commissioner to provide meters.

(1)The Commissioner may provide a water-mater and attach the same to the service pipe in premises connected with municipal water works.
(2)The expenses of providing and attaching a meter under sub-section (1) shall be paid initially out of Municipal Fund and shall be reimbursable by the owner of the premises.