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[Cites 0, Cited by 0] [Section 176(1)] [Section 176] [Entire Act]

State of Haryana - Subsection

Section 176(1)(b) in Haryana Municipal Corporation Act, 1994

(b)for providing a supply of wholesome water in pipes to every Part of the Municipal area in which there are houses, for the domestic purpose of the occupants thereof, and for taking pipes affording that supply to such point or points as will enable the houses to be connected thereto at a reasonable cost, so, however, that this clause shall not require the Corporation to do anything which is not practicable at a reasonable cost or to provide such supply to any Part of Municipal area where such a supply is already available at such point or points aforesaid;