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[Cites 0, Cited by 0] [Section 274] [Entire Act]

State of Chattisgarh - Subsection

Section 274(1) in The Chhattisgarh Municipal Corporation Act, 1956

(1)If it appears to the Health Officer that the water in any well, tank or other place is likely, if used for the purpose of drinking or for any other domestic purpose, to endanger or cause the spread of any dangerous disease, he may by public notice prohibit the removal or use of the said water for such purpose.