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Citedby 2 docs
M.A. Vaheed vs Jobai Silva And Ors. on 13 March, 1998
Prafulchandra Kantilal Bhojak vs Rameshchandra Pharelal Shah And ... on 8 July, 1983

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[Section 155] [Complete Act]
Central Government Act
Section 155(1) in The Manipur Municipalities Act, 1994.
(1) EVery Nagar Panchayat or as the case may be the Council shall provide or arrange for the provision of a sufficient supply of drinking water for the inhabitants of the areas within its jurisdiction.