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[Cites 0, Cited by 0] [Section 100] [Entire Act]

State of Himachal Pradesh - Subsection

Section 100(2) in The Himachal Pradesh Municipal Corporation Act, 1994

(2)For the purpose of providing such supply within the municipality the municipality, shall cause such tanks, reservoirs, engines, pipes, taps, and other works as may be necessary to be constructed or maintained, whether within or outside the municipal area, and shall erect sufficient standpipes or other conveniences for the gratuitous supply of water to the public.