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[Cites 0, Cited by 0] [Section 214] [Entire Act]

State of Jharkhand - Subsection

Section 214(b) in Jharkhand Municipal Act, 2011

(b)the owner of a land or building, or the person primarily liable for payment of tax in respect of a land or building, having no supply, or inadequate supply, of wholesome water for domestic purposes, to take supply of water from the mains of the municipality, and