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[Cites 0, Cited by 0] [Section 221] [Entire Act]

State of Chattisgarh - Subsection

Section 221(3) in The Chhattisgarh Municipal Corporation Act, 1956

(3)The corporation may, on such terms as it may think fit, undertake to supply water to any area outside the city from the waterworks maintained by the Corporation and do other acts ancillary thereto.