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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Andhra Pradesh - Subsection

Section 84(2) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(2)The person so authorised shall, before entering on any such land state the purpose thereof and shall, if so required by the owner or occupier thereof fence off so much of the land as may be required by the owner or occupier thereof, for such purpose.