Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 172] [Entire Act] State of Bihar - Subsection Section 172(3) in The Bihar Municipal Act, 2007 (3)The Chief Municipal Officer may withdraw such supply at any time, if he thinks it necessary to do so, in order to maintain a sufficient supply of water for domestic purpose.
