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[Cites 0, Cited by 0] [Section 232] [Entire Act]

State of Uttar Pradesh - Subsection

Section 232(b) in The U.P. Municipalities Act, 1916

(b)unless the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] has undertaken to supply water for other than domestic purposes by an agreement made under Section 229, making provision for forfeiture, penalty or damages upon failure to supply such water.