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

State of Telangana - Subsection

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

(1)All notices, bills, summons and other documents required by this Act or any regulation made thereunder to be served upon, or issued to, any person, shall be served or issued by such persons as may be authorised by the Board.