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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Telangana - Subsection

Section 6(2) in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989

(2)The Board may, subject to such conditions as may be prescribed by regulations from time to time appoint qualified persons to be as consultants to the Board and pay them such remuneration as it think proper.