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[Cites 0, Cited by 0] [Section 189(1)] [Section 189] [Entire Act]

State of Bihar - Subsection

Section 189(1)(f) in The Bihar Municipal Act, 2007

(f)if any pipes, taps, works or fittings, connected with the supply of water to the premises, be found, on examination, by the Chief Municipal Officer, to be out of repair to such an extent as to cause so serious a waste of water that, in his opinion, immediate prevention is necessary,