Section 45(1)(a) in The Orissa Water Supply and Sewerage Board Act, 1991

[Cites 0, Cited by 0] [Section 45(1)] [Section 45] [Entire Act]

State of Odisha - Subsection

Section 45(1)(a) in The Orissa Water Supply and Sewerage Board Act, 1991

(a)if any fee, rental, cost of water or any charge or other sum due under this Act, is not paid within a period of fifteen days from the receipt of the bill for the same and after furnishing one month notice from expiry of the said period; or

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State of Odisha - Subsection

Section 45(1)(a) in The Orissa Water Supply and Sewerage Board Act, 1991