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

State of Telangana - Subsection

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

(e)if the owner or occupier refuses to admit the Public Health Engineer incharge of water supply or any person authorised by the Board in this behalf into the premises which he proposed to enter for the purpose of executing any work or placing or removing any apparatus or making any examination or enquiry in connection with the water supply or prevents the Public Health Engineer incharge of water supply or such person from executing such work, or placing or removing such apparatus or making such examination or enquiry;