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[Cites 0, Cited by 0] [Section 124(1)] [Section 124] [Entire Act]

State of Himachal Pradesh - Subsection

Section 124(1)(b) in The Himachal Pradesh Municipal Corporation Act, 1994

(b)in any place within or beyond the limits of any municipal area is likely to contaminate the water-supply of such municipality or otherwise render it unfit for drinking purposes ;