Section 44(1)(d) in Maharashtra Jeevan Authority Act, 1976

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State of Maharashtra - Subsection

Section 44(1)(d) in Maharashtra Jeevan Authority Act, 1976

(d)if the consumer refuses to admit any officer or servant of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] duty authorised in this behalf into the premises which he proposes to enter for the purposes of executing any work or placing or removing any apparatus or of making any examination or inquiry in connection with the water supply or prevents any such officer or servant from executing any work or placing or removing any apparatus or making such examination or enquiry; or

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State of Maharashtra - Subsection

Section 44(1)(d) in Maharashtra Jeevan Authority Act, 1976