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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Maharashtra - Subsection

Section 19(1) in Hyderabad City Water Supply Act 1954

(1)No person shall fraudulently -
(a)alter the index to any meter or prevent any meter from duly registering the quantity of water supplied;
(b)abstract or use water before it has been registered by a meter set up for duly registering the quantity of water supplied.