Section 290(1)(c) in Meghalaya Municipal Act, 1973

[Cites 0, Cited by 0] [Section 290(1)] [Section 290] [Entire Act]

State of Meghalaya - Subsection

Section 290(1)(c) in Meghalaya Municipal Act, 1973

(c)if any pipe, works fittings or meters connected with the supply of water and being the property of the owner or occupier are found, on examination by any officer of the Board authorized in that behalf, to be out of repair to such an extent as to cause the waste of water of; or

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State of Meghalaya - Subsection

Section 290(1)(c) in Meghalaya Municipal Act, 1973