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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Uttarakhand - Subsection

Section 24(g) in Uttarakhand Panchayati Raj Act, 2016

(g)notify the setting apart of any public watercourse for drinking or culinary purposes, and prohibit bathing, washing of clothes and animals or doing of other acts likely to pollute the course so set apart;