Legal Document View

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
[Cites 0, Cited by 0] [Section 123(1)] [Section 123] [Entire Act]

State of Chattisgarh - Subsection

Section 123(1)(l) in The Chhattisgarh Municipalities Act, 1961

(l)obtaining a supply or an additional supply of water, proper and sufficient, for preventing danger to the health of the inhabitants and domestic cattle on account of insufficiency or unwholesomeness of the current supply when such supply or additional supply can be obtained at a reasonable cost and having such water analysed periodically;