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 208] [Entire Act] State of Maharashtra - Subsection Section 208(b) in The City of Nagpur Corporation Act, 1948 (b)having opened such valve fail to close the same or leave the same open or tamper with any valve or hydrant not intended for the supply of water to the public.
