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[Cites 0, Cited by 0] [Section 100] [Entire Act]

State of Himachal Pradesh - Subsection

Section 100(1) in The Himachal Pradesh Municipal Corporation Act, 1994

(1)The municipality may, and when the State Government so directs shall, provide the area under the control or any part thereof with a supply of wholesome water sufficient for public and domestic purposes.