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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Andhra Pradesh - Subsection

Section 82(5) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(5)Every grantee of any licence or written permission under this Act shall at all reasonable times, while such licence or written permission remains in force; if so required by the Board or the authority by whom it was granted, produce such licence or written permission.