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[Cites 0, Cited by 0] [Section 142] [Entire Act]

State of Himachal Pradesh - Subsection

Section 142(1) in The Himachal Pradesh Municipal Corporation Act, 1994

(1)The municipality may, by notice, require the owner of any building or land in any street to put up and keep in good condition proper troughs and pipes for receiving and carrying water and sullage from the building or land and for discharging the same so as not to cause inconvenience to persons passing along the street.