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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Telangana - Subsection

Section 92(5) in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989

(5)For the purpose of enabling any document to be served on the owner of any premises, the Public Health Engineer or any other officer authorised or empowered to do so may by notice in writing require the occupier of the premises to state the name and address of the owner thereof.