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[Cites 0, Cited by 0] [Section 69(3)] [Section 69] [Entire Act]

State of Andhra Pradesh - Subsection

Section 69(3)(c) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(c)pay compensation to the owner of the immovable property and to any other such person who sustain damage by reason of the laying of such sewer;