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[Cites 0, Cited by 0] [Section 2(4)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(4)(xiv) in Maharashtra Jeevan Authority Act, 1976

(xiv)"main" means a pipe laid by the local body or [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.], as the case may be, for the purpose of giving a general supply of water as distinct from a supply to individual consumers, and includes any apparatus used in connection with such a pie;