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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(2) in Hyderabad City Water Supply Act 1954

(2)The Department may, by written notice, require the consumer to carry out any work or repairs, provide any fittings or to remedy any defect which may be found to exist in the consumer's pipe connection or meter.