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State of Telangana - Section

Section 17 in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989

17. Vesting of works on Board.

- On and from the date of coming into force of this chapter, all public reservoirs, tanks, cisterns, fountains, wells and bore wells, pumps, pipes, taps, conduits and other works connected with the supply of water to the Hyderabad Metropolitan area, including the headworks, reservoirs and the rising mains, and all bridges, buildings, machinery, works, materials and other things connected therewith and all land (not being private property) adjacent and appertaining to the same, shall vest in the Board and be subject to its control.