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[Cites 0, Cited by 0] [Section 178(2)] [Section 178] [Entire Act]

State of Rajasthan - Subsection

Section 178(2)(e) in The Rajasthan District Boards Act, 1954

(e)prohibiting the removal or use for drinking purposes of any water from any stream, well, tank or other source where such removal or use causes, or is likely to cause, disease or injury to health and preventing such removal or use by the tilling in of any well, tank or other receptacle or by any other method that may be considered advisable;