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[Cites 0, Cited by 0] [Section 41] [Entire Act]

NCT Delhi - Subsection

Section 41(1) in The Delhi Water Board Act, 1998

(1)If the New Delhi Municipal Council of the Delhi Cantonment Board, Military Engineering Services desires to have any meter tested it may make an application in this behalf accompanied by such fee as may be prescribed, to the Board and the Board shall forthwith cause the meter to be tested, giving due notice of the time and place of such testing.