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[Cites 0, Cited by 0] [Section 183] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 183(1) in Jammu and Kashmir Municipal Corporation Act, 2000

(1)No water pipes shall be laid in a drain on the surface of an open channel or house gully or within six meters of a cesspool or in any position where the pipe is likely to be injured or the water therein, polluted and no well or tank shall be constructed within six meters of a latrine or cesspool.