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[Cites 0, Cited by 0] [Section 27(1)] [Section 27] [Entire Act]

State of Maharashtra - Subsection

Section 27(1)(d) in Maharashtra Fire Prevention and Life Safety Measures Act, 2006

(d)require the authority incharge of water supply in the area, to regulate the water mains so as to provide water at a specified pressure at the place where the fire has broken out and utilize the water of any stream, cistern, well or tank or of any available source of water, public or private, for the purpose of extinguishing or limiting the spread of such fire;