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[Cites 0, Cited by 0] [Section 188] [Entire Act]

State of Bihar - Subsection

Section 188(b) in The Bihar Municipal Act, 2007

(b)the owner of a land or building, or the person primarily liable for payment of tax in respect of a land or building, having no supply, or inadequate supply, or wholesome water for domestic purposes, to take supply of water from the mains of the Municipality and to set up electric pumps for the purpose, and