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[Cites 0, Cited by 0] [Section 369] [Entire Act]

State of Odisha - Subsection

Section 369(2) in The Orissa Municipal Corporation Act, 2003

(2)No person to whom a private supply of water is provided by the Corporation shall, except when the water supplied is charged for by measurement, permit any person who does not reside on premises in respect of which water taxes is paid to carry away water from the premises to which it is supplied.