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

State of Andhra Pradesh - Subsection

Section 42(1)(g) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(g)if the owner or occupier causes pipes, taps, works or fitting connected with the water supply to be placed, removed, repaired, or otherwise interface with a contravention of the provisions of this Act or of the rules or regulations made thereunder: