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[Cites 0, Cited by 0] [Section 206] [Entire Act]

State of Odisha - Subsection

Section 206(3) in Orissa Municipal Act, 1950

(3)In cases under Clause (d) as soon as any money, for non-payment of which water has been cut off together with the expense of cutting off the Supply, has been paid by the owner or occupier the Executive Officer shall cause water to be supplied, as before, on payments of the cost, if any, of reconnecting the premises with the Municipal water works.