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

State of Andhra Pradesh - Subsection

Section 85(3) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(3)A report shall be made to the Board as soon as may be after any entry has been made into any place or any door, gate, or other barrier has been opened under this section.