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State of Uttar Pradesh - Section

Section 234 in The U.P. Municipalities Act, 1916

234. Provision as to meters and connection pipes.

- All meters, connection pipes and other works incidental to the supply of water to any building or land shall except as otherwise provided by rule, be supplied, repaired extended and altered as may be necessary, at the expense of the person requiring the supply, but shall be under the control of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.].