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[Cites 0, Cited by 0] [Section 118(1)] [Section 118] [Entire Act]

State of Andhra Pradesh - Subsection

Section 118(1)(b) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(b)For making omissions from, additions to and adaptations and modification of the bye-laws, notifications and orders referred to in clause (a) of subsection (2) of section 117, for purposes of giving effect to the provisions of this Act;