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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(1) in Hyderabad City Water Supply Act 1954

(1)Any Engineer of the Department or any other officer or servant of the Department authorised by him may, at any reasonable time, enter any premises having a water connection for the purpose of inspection of the water supply system to check and ascertain any defect or misuse thereof to carry out any work or repairs or to disconnect such connection when necessary.