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

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State of Kerala - Subsection

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

(d)if the consumer refuses to admit any officer or servant of the Authority duly authorised in this behalf into the premises which he proposes to enter for the purpose of executing any work or placing or removing any apparatus or of making any examination or enquiry in connection with the water supply or prevents any such officer or servant from executing any work, or placing or removing any apparatus or making such examination or enquiry ; or

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State of Kerala - Subsection

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