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

State of Andhra Pradesh - Subsection

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

(a)Any appointment, notification, order, scheme, rule, bye-laws, form or notice made or issued, and any license or permission granted immediately before the commencement of this Act in so far as it relates to the sewerage and sewage treatment works referred to in chapter V, shall continue in force and be deemed to have been made, issued or granted under the provisions of this Act, unless and until it is superseded by any appointment, notification, order, scheme, rule, regulation, form or notice made or issued or any license or permission granted under the provisions of this Act;