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State of Jammu-Kashmir - Section

Section 197 in Jammu and Kashmir Municipal Corporation Act, 2000

197. Connection with water works and rains not to be made without permission.

- Without the written permission of Commissioner no person shall for any purpose whatsoever, at any time make or cause to be made any connection or communication with any drain referred to in section 186 or any water works constructed or maintained by, or vested in the Corporation.