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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(1)(l) in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989

(l)"Public Health Engineer" means an officer appointed by the Board to be the Public Health Engineer to discharge the duties of sanitation and water supply under the provisions of this Act and includes any officer placed incharge of the duties of the Public Health Engineer;