Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 83] [Entire Act] State of Andhra Pradesh - Subsection Section 83(e) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989 (e)Generally for the purpose of efficient discharge of the functioning by any officer of the Board under this Act or any rule regulation made there under.
