Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 260A] [Entire Act] State of Maharashtra - Subsection Section 260A(g) in The Mumbai Municipal Corporation Act, 1888 (g)'supply pipe' means the pipe extending from a municipal stop cock into the ball cock of the storage tank, if any, and any pipe subject to pressure from a municipal water main.]
