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 14(2)] [Section 14] [Entire Act] State of Telangana - Subsection Section 14(2)(c) in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989 (c)the excess, if any, of the sale proceeds over the cost of acquisition of the asset shall be credited to the capital reserve of the Board;