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[Cites 0, Cited by 0] [Section 220(1)] [Section 220] [Entire Act]

State of Chattisgarh - Subsection

Section 220(1)(e) in The Chhattisgarh Municipalities Act, 1961

(e)to desist from using and from permitting others to use for drinking purposes any such source of water supply, other than stream in its natural flow, which is proved to the satisfaction of the Council to be unfit for drinking; or