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[Cites 0, Cited by 0] [Section 111] [Entire Act]

State of Haryana - Subsection

Section 111(2) in The Haryana Municipal Act, 1973

(2)Notwithstanding anything in sub-section (1), the committee may require any owner or person applying for a supply of water to provide all communication pipes and fittings and to carry out at his own cost under its supervision and inspection all the work of laying and applying such communication pipes and fittings.