Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 221] [Entire Act] State of Chattisgarh - Subsection Section 221(2) in The Chhattisgarh Municipal Corporation Act, 1956 (2)The supply of water shall be made upon such terms and conditions as to payment and quantity and for such period, as the Corporation may prescribe by bye-laws in this behalf.
