Section 228(1)(b) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 1] [Section 228(1)] [Section 228] [Entire Act]

State of Uttar Pradesh - Subsection

Section 228(1)(b) in The U.P. Municipalities Act, 1916

(b)[subject to the rules as may be framed] [Inserted by U.P. Act No. 7 of 1949.] to allow the owner or occupier of any building or land assessed to a prescribed minimum water-tax to connect for the purpose of obtaining water for domestic purposes, the building or land with a main by means of a communication pipe of the prescribed size and description; and

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State of Uttar Pradesh - Subsection

Section 228(1)(b) in The U.P. Municipalities Act, 1916