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[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

State of Telangana - Subsection

Section 42(1)(g) in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989

(g)if the owner or occupier causes pipes, taps, works or fittings connected with the water supply to be placed, removed, repaired, or otherwise interfere within contravention of the provisions of this Act or of the rules or regulations made thereunder: