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State of Andhra Pradesh - Section

Section 81 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

81. Direction by the Government.

(1)In the discharge of its functions, the Board shall be guided by such direction on question of policy may be given to it by the Government:Provided that such direction shall be given after consultation with the Board.
(2)In the case of any difference of opinion as to what is a question of policy the decision thereon of the Government shall be final.