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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Andhra Pradesh - Subsection

Section 49(1)(a) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(a)willfully obstruct any person acting under the authority of the Board in setting out the lines of any works or pull, or remove any pillar post or stake fixed in the ground for the purpose of setting out the lines of such work or deface or destroy any works made for the same purpose; or