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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Andhra Pradesh - Subsection

Section 67(1) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(1)Without prior written permission of the Board or an officer authorized in this behalf no private street, shall be constructed and no building, wall fence or other structure shall be erected over, along under or across the sewerage works and sewage treatment works belongings to the Board