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[Cites 0, Cited by 0] [Section 172] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 172(2) in Jammu and Kashmir Municipal Corporation Act, 2000

(2)Notwithstanding anything contained in sub-section (1) the Commissioner may require any owner or person applying for a supply of water to provide all communication pipes and fittings and to carry out at his own cost under his supervision and inspection all the work of laying and applying such communication pipes and fittings.