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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Andhra Pradesh - Subsection

Section 45(2) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(2)In the exercise of the powers conferred upon the Board by this section, the Board shall cause as little damage and inconvenience as may be possible, and shall make compensation for any damages or inconvenience caused by it.