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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(3) in Hyderabad City Water Supply Act 1954

(3)No person, who does not reside on premises in respect of which water tax is paid shall carry away water from any premises to which a private supply is furnished unless in any case in which supply is charged for by measurement, he does so with the permission of such person to whom such supply is furnished.