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[Cites 0, Cited by 0] [Section 44(1)] [Section 44] [Entire Act]

State of Maharashtra - Subsection

Section 44(1)(b) in Maharashtra Jeevan Authority Act, 1976

(b)if after the receipts of a written notice from [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] requiring him to refrain from so doing, the consumer continues to use the water or to permit the same to be used in contravention of the provisions of this Act, or any rules or regulations or bye-laws; or