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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Andhra Pradesh - Subsection

Section 63(2) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(2)Where no cause is shown in the specified period or the cause shown appears to the Board to be invalid or insufficient, the Board may, by order in writing, either authorize the owner of the premises to use the drain or declare him to be a joint owner thereof.