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[Cites 0, Cited by 0] [Section 140] [Entire Act]

State of Andhra Pradesh - Subsection

Section 140(1) in Andhra Pradesh Municipalities Act, 1965

(1)In municipalities in which there is a pipe supply of water the Chairperson may, on application by the owner or occupier of any building arrange, in accordance with the bye-laws, to supply water thereto for consumption and use.