Section 3(1) in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989
(1)(a)The Government shall, as soon as may be after the commencement of this Act by notification constitute a Board by the name of "The Hyderabad Metropolitan Water Supply and Sewerage Board";(b)The Board shall be a body corporate having perpetual succession and a common seal, with power, subject to the provisions of this Act and the rules made thereunder, to acquire hold and dispose of property, and enter into contracts, and shall by the said name sue and be sued;(c)For the purposes of this Act and the Land Acquisition Act, 1894, (Central Act 1 of 1894). the Board shall be deemed to be a local authority.
