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[Cites 0, Cited by 0] [Section 198] [Entire Act]

State of Jharkhand - Subsection

Section 198(1) in Jharkhand Municipal Act, 2011

(1)The Municipal Commissioner or the Executive Officer or the other agency as the case may be, may, on receiving an application, in writing, specifying the purpose for which the supply of water is required and the quantity which is likely to be consumed, arrange for supply of water for any purpose other than domestic purpose, on such terms and conditions, including the condition of withdrawal of water, as may be determined by regulations.