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[Cites 0, Cited by 0] [Section 159(1)] [Section 159] [Entire Act]

NCT Delhi - Subsection

Section 159(1)(b) in The New Delhi Municipal Council Act, 1994

(b)he shall lay the supply pipe at his own expense, having first obtained, as respects any land not forming part of a street, the consent of the owners or occupiers thereof: Provided that where any part of the supply pipe is to be laid in a street, he shall not himself break open the street or lay that part of the pipe.