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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Telangana - Subsection

Section 20(1) in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989

(1)Without the permission of the Board the Public Health Engineer incharge of water supply or any other officer authorised by the Board in this behalf, no building, wall or other structure shall be newly erected and no street shall be laid over any water main belonging to the Board.