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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Gujarat - Subsection

Section 51(3) in The Gujarat Water Supply and Sewerage Board Act, 1978

(3)If such repair is not carried out within the time specified, the Board may, without prejudice to any action which may be taken against the consumer under any other provision of this Act, cause such repair to be made. The cost of such repair shall be released from the consumer.