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 32] [Entire Act] State of Andhra Pradesh - Subsection Section 32(2) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989 (2)It shall not be lawful for any owner or occupier to use any devices to suck water directly or indirectly from the mains or service pipes.
