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[Cites 0, Cited by 0] [Section 357] [Entire Act]

State of Odisha - Subsection

Section 357(1) in The Orissa Municipal Corporation Act, 2003

(1)Subject to the provisions appearing hereinafter no supply pipes for, conveying water to any premises shall be connected with such water works except on the written application or with a written assent of the owner of the premises or of the person primarily liable for the payment of property taxes on the said premises.