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[Cites 0, Cited by 0] [Section 200] [Entire Act]

State of Maharashtra - Subsection

Section 200(2) in The Maharashtra Municipal Corporations Act, 1949

(2)No person to whom a private supply of water is furnished 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-tax is paid to carry away water from the premises to which it is supplied.