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[Cites 0, Cited by 0] [Section 60(1)] [Section 60] [Entire Act]

State of Assam - Subsection

Section 60(1)(d) in Assam Urban Water Supply and Sewerage Board Act, 1985

(d)If the owner or occupier of the premises wilfully or negligently injures or damages the meter or any pipe or tap conveying water from any works of the Board;