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 197] [Entire Act] State of Maharashtra - Subsection Section 197(2) in The Maharashtra Municipal Corporations Act, 1949 (2)No person shall make use of any such work or of any water therein for any purpose other than the purpose for which the same has been so assigned or set apart.Private water supply
