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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(2) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(2)The Board may, subject to such conditions as may be prescribed by regulation from time to time, appoint qualified persons to be as consultants to the Board and pay them such remuneration as it think proper.