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[Cites 0, Cited by 0] [Section 117(2)] [Section 117] [Entire Act]

State of Andhra Pradesh - Subsection

Section 117(2)(e) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(e)All suits, prosecutions and other legal proceedings instituted or which might have been instituted in so far as it relates to the sewerage and sewage treatment works referred to in Chapter V, may be continued or be instituted by or against the Board.