Section 87 in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989
87. Consent ordinarily to be obtained.
- Save as otherwise provided in this Act or any regulation made thereunder, no entry upon or into any land or building shall be made without the consent of the occupier, or if there is no occupier, of the owner thereof and no such entry shall be made without giving the said owner or occupier, as the case may be, not less than twenty-four hours written notice of the intention to make such entry.
