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[Cites 0, Cited by 0] [Section 221] [Entire Act]

State of Madhya Pradesh - Subsection

Section 221(2) in The M.P. Municipal Corporation Act, 1956

(2)The supply of water shall be made upon such terms and conditions as to payment and quantity and for such period, as the Corporation may prescribe [by bye-laws] [Inserted by M.P. Act No. 13 of 1961.] in this behalf.