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[Cites 0, Cited by 0] [Section 42] [Entire Act]

NCT Delhi - Subsection

Section 42(1) in The Delhi Water Board Act, 1998

(1)The Board shall be bound to receive in bulk all sewage from the New Delhi Municipal Council and Delhi Cantonment Board, Military Engineering Services and to dispose of such sewage:Provided that the New Delhi Municipal Council and Delhi Cantonment Board, Military Engineering Services shall not execute any major work calculated to increase the normal discharge of sewage without permission of the Board.