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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Assam - Subsection

Section 58(2) in Assam Urban Water Supply and Sewerage Board Act, 1985

(2)If the repairs are not affected within the time specified in the said notice the Managing Director may cause such repairs to be made in order to stop wastage. The cost of such repairs shall be recovered from the Owner of the premises as an arrear of water charge.