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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(1)(e) in The Maharashtra Irrigation (Pimpri Water Supply) Rules, 1964

(e)In the case of broken pipes or fittings causing loss of water, and likely to cause damage to property after notice has been given to the owner or occupier;