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

State of Telangana - Subsection

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

(a)any appointment, notification, order, scheme, rule, bye-law, form or notice made or issued and any licence or permission granted immediately before the commencement of this Act, in so far as it relates to the sewerage and sewage treatment works referred to in Chapter V, shall continue in force and be deemed to have been made, issued or granted under the provisions of this Act unless and until it is superseded by any appointment, notification, order, scheme, rule, regulation, form or notice made or issued or any licence or permission granted under the provisions of this Act.