Section 3(1)(c) in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989

[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

(c)For the purposes of this Act and the Land Acquisition Act, 1894, (Central Act 1 of 1894). the Board shall be deemed to be a local authority.

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