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[Cites 0, Cited by 3] [Entire Act]

State of Madhya Pradesh - Section

Section 219 in The M.P. Municipalities Act, 1961

219. Power of carrying water mains.

- For the purposes of obtaining a supply or an additional supply of water or of distributing the same, the Council shall have the same powers and be subject to the same restrictions for carrying, renewing, repairing and altering water mains, pipes and ducts within or without the Municipal area as it has and is subject to under the provisions hereinbefore contained for carrying, renewing and repairing drain within the Municipal area.