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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Andhra Pradesh - Subsection

Section 83(b) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(b)For the purpose of ascertaining whether or not circumstances exist which would authorize or require the Board or any officer authorised or empowered in this behalf to take action or execute any work under this Act or any rule or regulation made there under;