Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 203] [Entire Act]

State of Odisha - Subsection

Section 203(1) in Orissa Municipal Act, 1950

(1)In Municipal areas in which there is a pipe supply of water the Executive Officer may at his discretion, on application by the owner or occupier of any building, arrange in accordance with the bye-laws, to supply water thereto for domestic consumption and use :Provided that the Executive Officer shall not, without the sanction of the Municipality agree to Supply water to any building, assessed at an annual value of less than one hundred and twenty rupees.