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

State of Andhra Pradesh - Subsection

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

(c)if after receipt of a notice from the Board requiring him to refrain from so doing, the owner or occupier continues to use the water or to permit it to be used in contravention of the provisions of this Act or any rule made thereunder;