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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(1) in Hyderabad City Water Supply Act 1954

(1)Any amount due to the Department on account of the rate or charges for work done or repairs carried out or, any other dues under this Act shall be a charge on the premises to which water is supplied and shall be recoverable as arrears of land revenue.