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[Cites 0, Cited by 0] [Section 116] [Entire Act]

State of Telangana - Subsection

Section 116(2) in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989

(2)Nothing in sub-section (1) shall be deemed to apply to a suit in which the only relief claimed is as an injunction of which the object would be defeated by giving of the notice or the postponement of institution of the suit.