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[Cites 0, Cited by 0] [Section 183(1)] [Section 183] [Entire Act]

State of Gujarat - Subsection

Section 183(1)(e) in The Gujarat Municipalities Act, 1963

(e)desist from using and from permitting others to use for drinking purposes any such source of water-supply, other than a stream in its natural flow, which is proved to the satisfaction of the Chief Officer to be unfit for drinking, or