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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Andhra Pradesh - Subsection

Section 99(a) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(a)[ As if it were an arrear of land revenue; or] [Powers have been delegated to the General Managers (Engg) O&M Divisions under the AP RR Act vide GO Ms. No. 325 Rev (LR-2) Department dated 18-6-20134.]