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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Andhra Pradesh - Subsection

Section 34(3) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(3)If an owner to whom a notice has been given under sub-section(2) fails to comply there with the board may itself execute the work which the owner was required to execute and expense reasonably incurred by it in executing the work as an arrear of water rate under this Act.