Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 80] [Entire Act] State of Andhra Pradesh - Subsection Section 80(f) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989 (f)Any other matter arising out of the Board's function under this Act, in which it is necessary or expedient to make regulations.
