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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Telangana - Subsection

Section 63(2) in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989

(2)Where no cause is shown within the specified period or the cause shown appears to the Board to be invalid or insufficient, the Board may, by order in writing, either authorise the owner of the premises to use the drain or declare him to be a joint owner thereof.