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] [Entire Act] State of Maharashtra - Section Section 17 in Hyderabad City Water Supply Act 1954 17. Conditions as to the use of water not to be contravened. - No person to whom water is supplied by measurement shall contravene any condition prescribed for the use of such water.
