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[Cites 0, Cited by 0] [Section 200] [Entire Act]

State of Maharashtra - Subsection

Section 200(3) in The Maharashtra Municipal Corporations Act, 1949

(3)No person who does not reside on premises in respect of which water-tax is paid shall carry away water from any premises to which a private supply is furnished by the Corporation, unless, in any case in which such supply is charged for by measurement, he does so with the permission of the person to whom such supply is furnished.General