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[Cites 0, Cited by 0] [Section 169(1)] [Section 169] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 169(1)(b) in Jammu and Kashmir Municipal Corporation Act, 2000

(b)for providing a supply of wholesome water in pipes to every part of the municipal area in which there are houses, for the domestic purpose of the occupants thereof, and for taking the pipes affording supply to such point or points that will enable the houses to be connected thereto at a reasonable cost, so, however, that this clause shall not require the Corporation to do any thing which is not practicable at a reasonable cost or to provide such supply to any part of municipal area where such a supply is already available at such point or points aforesaid ;