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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Andhra Pradesh - Subsection

Section 81(1) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(1)In the discharge of its functions, the Board shall be guided by such direction on question of policy may be given to it by the Government:Provided that such direction shall be given after consultation with the Board.