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[Cites 0, Cited by 0] [Section 46(3)] [Section 46] [Entire Act]

State of Telangana - Subsection

Section 46(3)(b) in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989

(b)fill in, reinstate and make good at his own cost and with the least practicable delay, any land opened, broken up or removed for the purpose of placing or carrying such pipe; and