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[Cites 0, Cited by 0] [Section 132] [Entire Act]

State of Maharashtra - Subsection

Section 132(b) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(b)such supply of water shall be and shall be deemed to have been granted, subject to all such conditions as to the limits or stoppage thereof and as to the prevention of waste or misuse, as are prescribed in the bye-laws for the time being in force.