Section 68(1) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
(1)The Board may place or maintain or construct sewage lines and sewage treatment works referred to in Section 53, over, under, along or across any immovable property whether within or without the local limits of the Hyderabad Metropolitan area, without acquiring the same and may at any time for the purpose of examining, repairing, altering, remodeling or removing any sewerage and sewage treatment works enter on any property over under along or across which the sewer has been laid:Provided that the Board shall not acquire any right other than a right of user in the property over, under, along or across which any sewerage or sewage treatment works is laid.
