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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Andhra Pradesh - Subsection

Section 49(1)(d) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(d)obstruct any officer or other employee of the Board in the discharge of his duties under this chapter or refuse or willfully neglect to furnish him with the means necessary for the making of any entry, inspection, examination or inquiry there under in relation to any water work; or