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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Andhra Pradesh - Subsection

Section 48(2) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(2)No water supply connection shall be given to the owner or occupier of a premise unless the internal water supply connection of such premises have been duly executed in accordance with the standard specifications prescribed under this Act: