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[Cites 0, Cited by 0] [Section 164(1)] [Section 164] [Entire Act]

NCT Delhi - Subsection

Section 164(1)(b) in The New Delhi Municipal Council Act, 1994

(b)to be or remain so constructed or adapted or to be so used, that the water supplied to him by the Council is or is likely to be wasted, misused or unduly consumed, or contaminated before use, or that foul air or any impure matter is likely to return into any pipe belonging to, or connected with, a pipe belonging to the Council.