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[Cites 0, Cited by 0] [Section 60(1)] [Section 60] [Entire Act]

State of Andhra Pradesh - Subsection

Section 60(1)(b) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(b)there have been provided and set upon such premises such appliances and fitting as may appears to the Board to be necessary for the purpose of gathering or receiving the filth and any other polluted and obnoxious matter from and conveying the same off, the said premises and of effectually flushing the drain of the said premises and every fixture connected therewith.