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 20] [Entire Act] State of Maharashtra - Subsection Section 20(a) in Hyderabad City Water Supply Act 1954 (a)break, damage, tamper with or open any pipe connection, lock, cock, valve, pipe work, engine, cistern or fitting appertaining to water works of the Department;
