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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Telangana - Subsection

Section 7(3) in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989

(3)[ The Board shall involve Greater Hyderabad Municipal Corporation and all the Municipalities falling within the area of the Board in the preparation and implementation of major water supply and sewerage projects.] [Sub-section (3) of section 7 inserted by Act No.28 of 2007.]Chapter - Ill Board's Finance, Accounts and Audit