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[Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(3)(i) in The M.P. Water Supply Rules

(i)The cost of the meter chamber and its box shall be borne by the consumer as determined and fixed by the officer-in-charge of the water works from time to time.