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

State of Telangana - Subsection

Section 42(1)(a) in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989

(a)if the owner or occupier neglects to comply with any lawful order or requisition regarding water supply issued by the Board within the period specified therein;