Section 119 in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989
119. Savings.
- All things done or action taken by the Chief Engineer, Hyderabad Metro Water Works in respect of water works vested in them by virtue of orders of Government issued prior to the date of commencement of this Act and by the Commissioner, Municipal Corporation of Hyderabad in respect of sewerage and sewage treatment works vested in him, shall in so far as they are not inconsistent with the provisions thereof, be deemed to have been done or taken by the Board constituted under this Act and all assets vested in him and all liabilities subsisting against the said Chief Engineer and Municipal Commissioner shall on such commencement devolve on the Board constituted under this Act.
