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[Cites 0, Cited by 0] [Section 301(3)] [Section 301] [Entire Act]

State of Assam - Subsection

Section 301(3)(a) in Assam Municipal Act, 1956

(a)may permit connections and communications to be made between private houses or premises and mains or service wires, pipes, drains, sewers and other channels established or maintained by the Board;