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[Cites 0, Cited by 0] [Section 69(3)] [Section 69] [Entire Act]

State of Andhra Pradesh - Subsection

Section 69(3)(b) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(b)fill in, reinstate and make good at his own cost and with the least practicable delay, any land opened, broken up or removed for the purpose of laying such sewer; and