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[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

State of Telangana - Subsection

Section 42(1)(h) in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989

(h)if the consumer fails to provide proper disposal or treatment of the used water from his premises, in accordance with the provisions of the [Greater Hyderabad Municipal Corporation] [Substituted by Act No.13 of 2008 and adapted to the State of Telangana vide G.O.Ms.No.134, Municipal Administration and Urban Development (F2) Department, dated 13.10.2015.] Act, 1955 (Act II of 1956) or the Water (Prevention and Control of Pollution) Act, 1974 (Central Act 6 of 1974).