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[Cites 0, Cited by 0] [Section 369] [Entire Act]

State of Odisha - Subsection

Section 369(3) in The Orissa Municipal Corporation Act, 2003

(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 provided by the Corporation, unless in any case in which such supply is charged tor by measurement, he does so with permission of the person to whom such supply is furnished.