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[Cites 0, Cited by 0] [Section 46(3)] [Section 46] [Entire Act]

State of Andhra Pradesh - Subsection

Section 46(3)(b) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(b)fill in, reinstate and make good at his own cost and with the least practicable delay, any land opened, broken up or removed for the purpose of placing or carrying of such pipe; and