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 Telangana - Subsection Section 41(3) in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989 (3)The Public Health Engineer incharge of sanitation shall take all precautionary measures to ensure that the sewerage and sewage do not flow into the water mains.
