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[Cites 0, Cited by 0] [Section 144(1)] [Section 144] [Entire Act]

State of Andhra Pradesh - Subsection

Section 144(1)(b) in Andhra Pradesh Municipalities Act, 1965

(b)any water tax or any sum due for water for the cost of making a connection or for the cost or hire of a meter or for the cost of carrying out any work or test connected with the water-supply, which is chargeable to any person by or under this Act, is not paid within fifteen days after a bill for such tax or sum has been presented;