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[Cites 0, Cited by 0] [Section 158] [Entire Act]

NCT Delhi - Subsection

Section 158(2) in The New Delhi Municipal Council Act, 1994

(2)The owner of every premises connected with the municipal water works, shall, when so required by the Chairperson, set up electric pumps or other contrivances whereby water may be caused to reach to the top of the top-most story of such premises.