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[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Haryana - Subsection

Section 109(1) in The Haryana Municipal Act, 1973

(1)The committee may, on application by the owner of any building, arrange for supplying water from the nearest main to the same for domestic purposes in such quantities as it deems reasonable, and may at any time limit the amount of water to be so supplied whenever it considers it necessary.