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 225] [Entire Act] State of Assam - Subsection Section 225(a) in Gauhati Municipal Corporation Act, 1971 (a)Wilfully or negligently damage or cause to be damage wells, reservoirs, mains, pipes or other appliance for the supply of water under the management or control of the Corporation
