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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(1) in The M.P. Water Supply Rules

(1)The water works shall not guarantee the supply and shall not be liable for any damage that may result on account of failure of water supply due to accident to the water mains, or machinery, etc. or any emergency arising, which renders the stoppage of water supply. The officer-in-charge of the water works shall be the sole Judge of the sufficiency of the cause of the stoppage of the aforesaid supply.