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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Andhra Pradesh - Subsection

Section 32(4) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(4)Any person who willfully violates the provisions of this Section shall be liable to have the water supply disconnected to the premises and no new connection shall be sanctioned unless the owner or the occupier compiles with the provisions of this section.