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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Andhra Pradesh - Subsection

Section 48(1) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(1)No person other than an Engineer or a plumber Licenced by the Board or on Officer authorised by the Board in this behalf shall issue a certificate for the execution of internal water supply connections of a premises.