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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Andhra Pradesh - Subsection

Section 36(1) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(1)Every owner or occupier of the premises having or seeking water supply connection from the Board, shall provide at his own cost water meter and attach the same to the service pipe.