Section 145 in Andhra Pradesh Municipalities Act, 1965
145. Non-liability of council for disconnection, or stoppage of supply in certain cases.
- Notwithstanding anything in any agreement the council shall not be liable to any penalty or damages for disconnecting supply of water or for not supplying water, in the case of any drought, or other unavoidable cause or accident, or the necessity for relaying or repairing pipes. Lighting
