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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Telangana - Subsection

Section 53(3) in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989

(3)For the purposes of enlarging, deepening or otherwise repairing or maintaining any such sewer or sewerage disposal work, so much of the subsoil appertaining thereto as may be necessary for the said purposes shall be deemed to vest in the Board.