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State of Telangana - Section

Section 102 in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989

102. Prosecutions.

- Save as otherwise provided in this Act, no Court shall proceed with the trial of any offence made punishable by or under this Act or any rule or regulation except on the complaint of or upon information received from, the Public Health Engineer or any officer authorised by the Board by a general or special order in this behalf.