Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 215(3)] [Section 215] [Entire Act]

State of Jharkhand - Subsection

Section 215(3)(h) in Jharkhand Municipal Act, 2011

(h)if the owner or the occupier of the premises willfully or negligently damages the meter or any pipe or tap conveying water from any waterworks of the municipality,