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State of Jharkhand - Section

Section 217 in Jharkhand Municipal Act, 2011

217. Entrustment of operation and maintenance of waterworks and billing and collection of charges.

- The Municipal Commissioner or the Executive Officer may, with the prior approval of the Standing Committee, entrust the work of operation and maintenance of waterworks in the municipal area and the work of billing and collection of water charges to any agency governed under any law for the time being in force, or any private agency.Offence in Relation to Water-supply