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[Cites 0, Cited by 0] [Section 195] [Entire Act]

Union of India - Subsection

Section 195(b) in The Cantonments Act, 2006

(b)the Chief Executive Officer or any other officer or employee of the Board authorised by him in writing in this behalf may enter into or on any premises supplied with water by the Board, for the purpose of examining all pipes, taps, works and fittings connected with the supply of water and of ascertaining whether there is any waste or misuse of such water;