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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Andhra Pradesh - Subsection

Section 49(2) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(2)nothing in cause (b) of sub-section (1) shall apply to a consumer closing the stop-cock fixed on the service pipe supplying water to his premises so long as he has obtained the consent of any other consumer whose supply will be affected thereby.