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State of Odisha - Section

Section 196 in Orissa Municipal Act, 1950

196. Municipality to provide water-supply, drainage and lighting.

- Subject to rules as may be prescribed and in accordance with sanction granted under such rules the Municipality shall-
(a)provide sufficient supply of water for the domestic use of the inhabitant;
(b)provide and maintain a sufficient system of drainage and conservancy; and
(c)cause the public roads to be sufficiently lighted.