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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Telangana - Subsection

Section 7(2) in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989

(2)For the efficient, discharge of the duties entrusted to it, the Board shall exercise such powers and perform such functions as are conferred or imposed by or under this Act:Provided that no scheme, the estimated cost of which exceeds rupees ten crores shall be carried out by the Board except with the previous approval of the Government.