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[Cites 0, Cited by 0] [Section 270] [Entire Act]

State of Uttar Pradesh - Subsection

Section 270(3) in Uttar Pradesh Municipal Corporation Act, 1959

(3)No person who does not reside on premises in respect of which water-tax is paid shall carry away water from any premises to which the private supply is furnished by the Corporation, unless in any case in which supply is charged for by measurement, he does so with the permission of the person to whom the said supply is furnished.