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[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

State of Telangana - Subsection

Section 42(1)(f) in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989

(f)if any pipes, taps, works or fittings, connected with the water supply are found on examination by the Public Health Engineer incharge of water supply or any person authorised by the Board to be out of repair to such an extent as to cause waste or contamination of water;