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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Telangana - Subsection

Section 32(4) in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989

(4)Any person who wilfully violates the provisions of this section shall be liable to have the water supply disconnected to the premises and no new connection shall be sanctioned unless the owner or the occupier complies with the provisions of this section.