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

State of Maharashtra - Subsection

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

(d)repair, protect or enclose in such manner as the Chief Officer approves any such source of water-supply, if for want of sufficient repair, protection or, enclosure, such source of water-supply is, in the opinion of the Chief Officer dangerous to the health or safety of the public or of any person having occasion to use or to pass or approach the same; or