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[Cites 0, Cited by 0] [Section 215(3)] [Section 215] [Entire Act]

State of Jharkhand - Subsection

Section 215(3)(i) in Jharkhand Municipal Act, 2011

(i)if any pipes, taps, works or fittings, connected with the supply of water to the premises, be found, on examination, by the Municipal Commissioner or the Executive Officer, to be out of repair to such an extent as to cause so serious a waste of water that, in his opinion, immediate prevention is necessary,