Section 196(1)(b) in Jharkhand Municipal Act, 2011

[Cites 0, Cited by 0] [Section 196(1)] [Section 196] [Entire Act]

State of Jharkhand - Subsection

Section 196(1)(b) in Jharkhand Municipal Act, 2011

(b)to provide, or to arrange to provide, a supply of wholesome water in pipes to every part of the municipal area in which there are houses, for domestic purposes of the occupants thereof, and for taking the pipes affording that supply to such point or points as will enable the houses to be connected thereto at a reasonable cost, so, however that the municipality shall not be required to do anything which is not practicable at a reasonable cost or to provide such supply to any part of the municipal area where such supply is already available at such point or points, and

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State of Jharkhand - Subsection

Section 196(1)(b) in Jharkhand Municipal Act, 2011