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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Andhra Pradesh - Subsection

Section 78(3) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(3)The Board shall furnish to the Government at such times and in such form and manner as the Government may direct, such statistics and returns, and such particulars in regard to any proposed or existing scheme, as the Government may from time to time require.