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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Telangana - Subsection

Section 19(3) in Water (Prevention and Control of Pollution) Act, 1974

(3)The State Government may, by notification in the Official Gazette,-
(a)alter any water pollution, prevention and control area whether by way of extension or reduction; or
(b)define a new water pollution, prevention and control area in which may be merged one or more water pollution, prevention and control areas, or any part or parts thereof.