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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Andhra Pradesh - Subsection

Section 62(1) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(1)No sewer may be closed, discontinued or destroyed by the Board under clause(a) except on condition of its providing another drain equally effectual for the drainage of the premises expect rain water and communicating with any Board sewer which it, thinks fit; and