231. Exemption of [Municipality] [Substituted by U.P. Act No. 12 of 1994.] from liability owing to accident, etc.
- Notwithstanding any obligation imposed on a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] by Section 228 or by any agreement made under Section 229, a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall not be liable to any forfeiture, penalty or damages for failure to supply water, if the failure to supply arises from accident or from unusual drought or other unavoidable cause.
