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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Andhra Pradesh - Subsection

Section 29(1)(b) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(b)with the consent of every owner or occupier of any land not formatting part of a street, in over or on that land, and may, from time to time inspect, repair, alter or renew or may, at any time, remove any main, whether laid under this Act or otherwise;