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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Telangana - Subsection

Section 67(1) in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989

(1)Without prior written permission of the Board or an officer authorised in this behalf no private street, shall be constructed and no building, wall, fence or other structure shall be erected over, along, under or across the sewerage works and sewage treatment works belonging to the Board.