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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(1)(c) in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989

(c)"Chief Engineer" means the officer appointed or authorised by the Board to perform the functions of the Chief Engineer under this Act and includes an Officer placed in additional charge of the duties of the Chief Engineer;