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 69(3)] [Section 69] [Entire Act] State of Telangana - Subsection Section 69(3)(c) in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989 (c)pay compensation to the owner of the immovable property and to any other person who sustains damage by reason of the laying of such sewer.