Section 25 in Andhra Pradesh Infrastructure Development Corporation Act, 1998
25. Application of the provisions of Hyderabad Metropolitan Water Supply and Sewerage Act, 1989.
- Save as otherwise expressly provided herein, section 17 to 52 in chapter V and sections 53 to 77 in chapter VI of the Hyderabad Metropolitan Water Supply and Sewerage Act, 1989 are hereby extended to and apply mutatis and mutandis to the Corporation established under this Act, in relation to the properties and assets of the Corporation and all references in the said sections of the said Act to "Board" shall be read and construed as references to "Corporation" in so far as such properties and assets are concerned.Chapter - V Acquisition of Land
