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[Cites 0, Cited by 0] [Section 117(2)] [Section 117] [Entire Act]

State of Andhra Pradesh - Subsection

Section 117(2)(d) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(d)All rates, fees, rents and other sums of money due in connection with the sewerage and sewage treatment works referred to in Chapter V, shall be deemed to be due to the Board;