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[Cites 0, Cited by 0] [Section 108] [Entire Act]

State of Haryana - Subsection

Section 108(2) in The Haryana Municipal Act, 1973

(2)For the purpose of providing such supply within the municipality the committee shall cause such tanks, reservoirs, engines, pipes, taps and other works as may be necessary to be constructed or maintained, whether within or without the municipality; and shall erect sufficient stand-pipes or other conveniences for the gratuitous supply of water to the public.