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[Cites 0, Cited by 0] [Section 144(1)] [Section 144] [Entire Act]

State of Andhra Pradesh - Subsection

Section 144(1)(g) in Andhra Pradesh Municipalities Act, 1965

(g)any pipes, taps, works or fittings connected with the municipal water-supply are found on examination by the Commissioner or the person authorised to be out of repair to such an extent as to cause waste or contamination of water;