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State of Odisha - Section

Section 207 in Orissa Municipal Act, 1950

207. Non-liability of Municipality for reduction or stoppage of supply in certain cases.

- The Municipality shall not be liable to any penalty or damages for cutting off the supply of water or for not supplying water, save in the case of express stipulation in an agreement for the supply of water for other than domestic purposes, in the case of any drought, to other unavoidable cause or accident, or the necessity for relaying or repairing pipes.