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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Telangana - Subsection

Section 72(2) in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989

(2)If on examination the sewer or cesspool is found to be improper condition, the Board shall, as soon as possible, reinstate any ground which has been opened by it and make good the damage done by it.