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 20] [Entire Act] NCT Delhi - Subsection Section 20(3) in The Delhi Water Board Act, 1998 (3)No person shall construct any latrine or cesspool within ten metres of any well, tank, water pipe or in any position where such well, tank or pipe is likely to be injured or the water therein polluted.
