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[Cites 0, Cited by 0] [Section 19] [Entire Act]

NCT Delhi - Subsection

Section 19(2) in The Delhi Water Board Act, 1998

(2)The Board may without prejudice to its right to proceed against such person under any other provision of law, require any person infringing the provisions of sub-section (1) to carry out any necessary repairs or alterations and, if he fails to do so within forty eight hours, may carry out the work and recover the cost incurred in so doing from such person.