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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Andhra Pradesh - Subsection

Section 72(2) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(2)If on examination the sewer or cesspool is found to be in proper condition, the Board shall, as soon as possible, re-instate any ground which has been opened by it and make good the damage done by it.