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[Cites 0, Cited by 0] [Section 117(1)] [Section 117] [Entire Act]

State of Andhra Pradesh - Subsection

Section 117(1)(c) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(c)All property, movable and immovable, and all interest of whatsoever nature and kind therein in so far as they relate to the water supply undertaking shall, with all rights of whatsoever description used, enjoyed or possessed immediately before the commencement of this Act in respect of the water supply undertaking, vest in the Board;