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 41] [Entire Act] State of Andhra Pradesh - Subsection Section 41(3) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989 (3)The Public Health Engineer in charge of sanction shall take all precautionary measures to ensure that the sewerage and sewage do not flow into the water mains.
