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[Cites 0, Cited by 0] [Section 179] [Entire Act]

State of Haryana - Subsection

Section 179(2) in Haryana Municipal Corporation Act, 1994

(2)Notwithstanding anything contained in sub-section (1), the Commissioner may require any owner or person applying for a supply of water to provide all communication pipes and fittings and to carry out at his own cost under his supervision and inspection all the works of laying and applying such communication pipes and fittings.