Section 7(1)(j) in The U.P. Municipalities Act, 1916

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State of Uttar Pradesh - Subsection

Section 7(1)(j) in The U.P. Municipalities Act, 1916

(j)providing a sufficient supply of pure and wholesome water where the health of the inhabitants is endangered by the insufficiency or unwholesomeness of the existing supply, guarding from pollution water use for human consumption and preventing polluted water from being so used;

(jj)[ maintaining in addition to any other source of water supply, public wells, if any, in working condition, guarding from pollution their water and keeping it fit for human consumption;] [Inserted by U.P. Act No. 26 of 1964.]

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State of Uttar Pradesh - Subsection

Section 7(1)(j) in The U.P. Municipalities Act, 1916