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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(1)(a) in Hyderabad City Water Supply Act 1954

(a)in default of the payment of the rate, charges for work done or repairs carried out or any other dues payable in pursuance of the provisions contained in sections, 4, 6, 7, 8, 9, 10 or 11 within thirty days after a notice of demand for such rate, charges or dues as has been duly presented;