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The Oriental Gas Company Act No. 1857 10. Power to take away pipes when supply of gas discontinued.- In all cases in which the said Company are authorized to cut off and take away the supply of Gas from any house or building or premises under the provisions of this Act, the said Company, their agents or workmen, after giving twenty-four hours' previsions notice to the occupier, may enter into any such house, building, or premises, between the hours of nine in the forenoon and four in the after noon, and remove and carry away any pipe, meter, fittings, or other works, the property of the said Company.    |
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