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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Andhra Pradesh - Subsection

Section 92(1) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(1)All notices, bill, summons and other documents required by this Act or any regulation made there under to be served upon, or issue to, any person, shall be served or issue by such persons as may be authorized by the Board.