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[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

State of Andhra Pradesh - Subsection

Section 42(2)(a) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(a)The owner and the occupier of the premises shall be jointly and severally liable for the payment of all the sums referred to in clause(c) of sub-section (1);