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[Cites 0, Cited by 0] [Section 46(3)] [Section 46] [Entire Act]

State of Andhra Pradesh - Subsection

Section 46(3)(c) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(c)pay compensation to the owner of the immovable property and to any other person who sustains damage by reason of the placing or carrying of such pipe.