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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Andhra Pradesh - Subsection

Section 26(1) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(1)The Chief Engineer may, supply water for any purpose other than a domestic purpose, on such terms and conditions consistent with this Act and the regulations made there under on receiving a written application specifying the purpose for which such supply is required and quantity likely to be consumed.