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State of Andhra Pradesh - Section

Section 44 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

44. Non-liability of Board when supply reduced or not made in certain cases.

- The Board shall not be liable to any penalty or damages for cutting off the supply of water or for not supplying water in the case of unusual drought, other unavoidable cause or accident, or the necessity for re-laying or repairing pipes.