Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 47] [Entire Act] State of Andhra Pradesh - Subsection Section 47(3) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989 (3)The expenses referred to in sub-section (2) shall be recoverable from the person or persons liable there for as an arrear of water rate payable under this Act.
