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[Cites 0, Cited by 0] [Section 144(1)] [Section 144] [Entire Act]

State of Andhra Pradesh - Subsection

Section 144(1)(c) in Andhra Pradesh Municipalities Act, 1965

(c)after receipt of a notice from the Commissioner 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 any bye-laws made under this Act;