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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Odisha - Subsection

Section 44(3) in The Orissa Water Supply and Sewerage Board Act, 1991

(3)If such repair is not carried out within the period specified, the Board may, without prejudice to any action against the consumer under any other provision of this Act, cause such repair to be made. The cost of such repairs shall be realised from the consumer.