Section 62(1)(b) in The Manipur Municipalities Act,1994.

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Union of India - Subsection

Section 62(1)(b) in The Manipur Municipalities Act,1994.

(b)all public streams, channels, water courses, springs, tanks, reservoirs, cisterns, wells, aqueducts, conduits, tunnels, pipes, pumps and other water-works, whether made, laid or created at the cost of the Nagar Panchayat or of the, Council or otherwise and all bridges, buildings, engines, works, materials and things connected therewith or appertaining thereto and also any adjacent land, not being private property, appertaining to any public tanks:

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Union of India - Subsection

Section 62(1)(b) in The Manipur Municipalities Act,1994.