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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Andhra Pradesh - Subsection

Section 23(1) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(1)The Public Health Engineer in charge of water supply may, on application by the owner or occupier of any building, arrange, in accordance with the rules and regulation, to supply water thereto for domestic consumption and use.