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State of Chattisgarh - Section

Section 225 in The Chhattisgarh Municipal Corporation Act, 1956

225. Cutting off water supply to premises.

- If any person whose premises are supplied with water neglects to pay any sum payable under Section 221 when due, or to give notice as provided in Section 223 or wilfully or negligently misuses or causes waste of water the Commissioner may cut off the supply of water to the premises.