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[Cites 0, Cited by 0] [Section 117(2)] [Section 117] [Entire Act]

State of Andhra Pradesh - Subsection

Section 117(2)(b) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(b)All obligations and liabilities incurred, all contracts entered into, all matters and things engaged to be done immediately before the commencement of this Act, in connection with the sewerage and sewage treatment works referred to in chapter V, shall be deemed to have been incurred, entered into or engaged to be done by, with, or for the Board;