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 1] [Section 15] [Entire Act] NCT Delhi - Subsection Section 15(2) in The Delhi Water Board Act, 1998 (2)After obtaining the sanction of water connection from the Board the delivery pipe shall be got laid by consumer through a licensed plumber at his own cost from the main to consumer's premises including ferrule.
