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

State of Telangana - Subsection

Section 117(2)(d) in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989

(d)all rates, fees, rents and other sums of money due in connection with the sewerage and sewage treatment works referred to in Chapter V, shall be deemed to be due to the Board;