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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Uttar Pradesh - Subsection

Section 69(3) in The U.P. Water Supply and Sewerage Act, 1975

(3)The provision of meters or the transfer of connection thereof and their use, maintenance and testing and the expense of installation and their rents and the furnishing of security, if any, in connection therewith shall be regulated by bye-laws made in that behalf.