Section 87 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
87. Consent ordinarily to be obtained.
- Save as otherwise provided in this Act or any regulation made there under, no entry upon or into any land or building shall be made without the consent of the occupier, or if there is no occupier, or the owner thereof and no such entry shall be made without giving the siad owner or occupier, as the case may be, not less than twenty-hours written notice of the intention to make such entry.
