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State of Maharashtra - Section

Section 218 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

218. Power of carrying water mains.

- For the purpose of obtaining a supply or an additional supply of water or of distributing the same, the Council shall have the same powers and be subject to the same restrictions for carrying, renewing, repairing, altering and inspecting water mains pipes and ducts within or without the municipal area as it has and is subject to under the provisions hereinbefore contained for carrying, renewing, repairing, altering and inspecting drains within the municipal area.