Section 3(1)(c) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

(c)For the purpose of this Act and the Land Acquisition Act,1894 (Central Act 1 of 1894) the Board shall be deemed to be a local authority.

Legal Document View