Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7] [Entire Act] State of Madhya Pradesh - Subsection Section 7(iv) in The M.P. Water Supply Rules (iv)In case of Asbestos pipes, Human pipes or other water mains requiring saddle pieces, the cost of such saddle piece, as decided from time to time by the Officer-in-charge of the water works shall be borne by the consumer.
