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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(1)(a) in The Maharashtra Irrigation (Pimpri Water Supply) Rules, 1964

(a)In default of payment of water charges and meter rents or of any bill submitted on account of repairs to meters within twenty days after the same has been demanded in writing;