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[Cites 0, Cited by 0] [Section 150] [Entire Act]

NCT Delhi - Subsection

Section 150(2) in The New Delhi Municipal Council Act, 1994

(2)When a application under sub-section (1) is received, the Chairperson may subject to such charges and rates as may be fixed by the Council, place or allow to be placed the necessary pipes and water fittings of such dimensions and character as may be prescribed by bye-laws and may arrange for the supply of water through such pipes and fittings.