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State of Andhra Pradesh - Section

Section 4 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

4. Authentication of orders and other instruments of the Board.

- All orders and decisions of the board shall be authenticated by the signature of the Managing Director or any Director authorized by the Board in this behalf and all other instruments issued by the board shall be authenticated by the signature of such Director or officer of the Board as may be authorized by the Board in this behalf.