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[Cites 0, Cited by 0] [Section 45(1)] [Section 45] [Entire Act]

State of Kerala - Subsection

Section 45(1)(e) in Kerala Water Supply and Sewerage Act, 1986

(e)if the service pipe or any tap or other fitting or work connected therewith is found on examination by an officer or servant of the Authority duly authorised in that behalf to be out of repair, to such an extent as to cause wastage or contamination of water and immediate prevention thereof is necessary ; or