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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Andhra Pradesh - Subsection

Section 61(2) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(2)The expenses incurred in carrying out any work under sub-section (1) in respect of any group or block of block of premises shall be paid by the owners of such premises in such proportion as the Board may determine and shall be recoverable from them as an arrear of water rate payable under Act.