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

State of Andhra Pradesh - Subsection

Section 42(1)(h) in Hyderabad Metropolitain Water Supply 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 Hyderabad Municipal Corporations Act, 1955(Act II of 1956), or the water (Prevention and Control of Pollution) Act, 1974(Central Act 6 of 1974).