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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Andhra Pradesh - Subsection

Section 85(2) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(2)Before making any entry into any such place or opening or causing to be opened any such door, gate, or other barrier, the Chief Engineer, the Public Health Engineer, or the person authorised or empowered in this behalf, shall call upon two or more respectable inhabitants of the locality in which the place to be entered into is situated, to witness the entry or opening and may issue an order in writing to them or any of them so to do.