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[Cites 0, Cited by 0] [Section 64] [Entire Act]

NCT Delhi - Subsection

Section 64(2) in The New Delhi Municipal Council Act, 1994

(2)The Council may prescribe such conditions as it may think fit regarding the use of the water and regarding the charges to be paid for water consumed whilst a meter is out of order or under repair:Provided that no condition prescribed under this sub-section shall be inconsistent with this Act or with any bye-law made thereunder.