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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Odisha - Subsection

Section 46(2) in The Orissa Water Supply and Sewerage Board Act, 1991

(2)Nothing in Clause (b) of Sub-section (1) shall apply to a consumer closing the stop-cock fixed on the service pipe supplying water to his premises so long as he has obtained the consent of any other consumer whose supply be affected thereby.