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[Cites 0, Cited by 0] [Section 198] [Entire Act]

State of Odisha - Subsection

Section 198(1) in Orissa Municipal Act, 1950

(1)The Municipality may, with the sanction of the State Government, direct the construction of such works, as it deems fit, without the limits of the Municipal area for supplying it with water, and may provide channels, tanks, reservoirs, cisterns, engines, mains, wells, fountains stand pipes and other works as it may deem fit, within the said limits for the use of the inhabitants.