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[Cites 0, Cited by 0] [Section 117(2)] [Section 117] [Entire Act]

State of Telangana - Subsection

Section 117(2)(c) in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989

(c)all property, movable and immovable, and all interests of whatsoever nature and kind therein in so far as they relate to the sewerage and sewage treatment works referred to in Chapter V shall, with all rights of whatsoever description used, enjoyed or possessed by immediately before the commencement of this Act in respect of the sewerage and sewage treatment works referred to in Chapter V, vest in the Board;