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[Cites 0, Cited by 0] [Section 220(1)] [Section 220] [Entire Act]

State of Maharashtra - Subsection

Section 220(1)(e) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(e)desist from using and from permitting others to use for drinking purposes any such source of water-supply, which is proved to the satisfaction of the Chief Officer to be unfit for drinking; or