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[Cites 0, Cited by 0] [Section 110] [Entire Act]

State of Telangana - Subsection

Section 110(2) in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989

(2)The Chief Engineer or any other officer or officers notified by an order of the Managing Director in this behalf may also exercise any power or perform any function entrusted to him by such notification.