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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Gujarat - Subsection

Section 51(2) in The Gujarat Water Supply and Sewerage Board Act, 1978

(2)Whenever the Board has reason to believe that as a result of defect in a service pipe or tap or other fitting or work connected therewith water is being wasted, the Board may, by written notice, require the consumer to repair and make good the defect within such time as may be specified in such notice.