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[Cites 0, Cited by 0] [Section 147] [Entire Act]

NCT Delhi - Subsection

Section 147(3) in The New Delhi Municipal Council Act, 1994

(3)Without prejudice to the provisions of sub-section (1), the Chairperson shall, for the purpose of securing, so far as is reasonably practicable, that every house has available a sufficient supply of wholesome water for domestic purposes, exercise his powers under this Act of requiring the owners of houses to provide a supply of water thereto.