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State of Odisha - Section

Section 202 in Orissa Municipal Act, 1950

202. Control over house connections.

- All house connections, whether or without the premises to which they belong, with any water-supply mains which may have been constructed by a Municipality, shall be under the control of the Municipality but shall be altered, repaired and kept in proper order at the expense of the owner of the premises to which they belong, or for the use of which they were constructed and in conformity with bye-laws and regulations framed by the Council in this behalf.