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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(1)(a) in Hyderabad City Water Supply Act 1954

(a)the fixing, within such time as may be specified in the said notification, by the consumers at their own cost, of meters on all pipe connections, whether new or existing unmetered connection, within the whole of the area or a part thereof;