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[Cites 0, Cited by 0] [Section 101] [Entire Act]

State of Himachal Pradesh - Subsection

Section 101(1) in The Himachal Pradesh Municipal Corporation Act, 1994

(1)The municipality may, on application by the owner of any building, arrange for supplying water from the nearest main to the same for domestic purposes in such quantity as it deems reasonable, and may at any time limit the amount of water to be so supplied whenever it considers it necessary.