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

State of Maharashtra - Subsection

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

(f)if, notwithstanding any such notice under clause (e), such use continues and cannot in the opinion of the Chief Officer be otherwise prevented, close either temporarily or permanently or fill up or enclose or fence in such manner as the Chief Officer considers sufficient to prevent such use of such source of water-supply as aforesaid; or