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 36] [Entire Act] State of Andhra Pradesh - Subsection Section 36(2) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989 (2)The installation, use, maintenance and testing of meters and disconnection of water supply shall be regulated by bye-laws made into this behalf.
