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[Cites 0, Cited by 0] [Section 56(1)] [Section 56] [Entire Act]

State of Andhra Pradesh - Subsection

Section 56(1)(b) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(b)with the consent of owner or occupier of any land not forming a part of street in, over, or on that land and may from time to time, inspect, repair or alter or renew or may at any time remove any sewer or sewerage treatment works, were laid under this Act or otherwise: