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[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

State of Andhra Pradesh - Subsection

Section 42(1)(f) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(f)if any pipes, taps, works or fitting, connected with the water supply are found on examination by the Public Health Engineer in charge of water supply or any person authorized by the Board to be out of repair to such an extent as to cause waste or contamination of water;