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

State of Telangana - Subsection

Section 117(2)(b) in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989

(b)all obligations and liabilities incurred, all contracts entered into, all matters and things engaged to be done immediately before the commencement of this Act, in connection with the sewerage and sewage treatment works referred to in Chapter V shall be deemed to have been incurred, entered into or engaged to be done, by, with, or for the Board;