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State of Maharashtra - Section

Section 1 in Hyderabad City Water Supply Act 1954

1. Short title, extent, commencement and duration.

(1)This Act may be called the Hyderabad City Water Supply Act, 1954.
(2)It shall extend to the whole of the area now served by the Hyderabad City Water Works.
(3)The Government may, by notification in the Official Gazette, extend any or all of the provisions of this Act to any other, area and on such date as may be specified in the notification.
(4)The Government may, at any time by like notification, direct that all or any of the provisions of this Act shall cease to extend to any area and on such date as may be specified in the notification; and on that date the said provisions shall cease to be in force in such area.