Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 117(2)] [Section 117] [Entire Act]

State of Andhra Pradesh - Subsection

Section 117(2)(c) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(c)All property, movable and immovable, and all interest of whatsoever nature and kind therein in so far as they relate to the sewerage and sewage treatment works referred to in Chapter V, shall with all rights of whatsoever description used, enjoyed or possessed by immediately before the commencement of this Act in respect of the sewerage and sewage treatment works referred to in Chapter V, vest in the Board;