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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(1)(a) in Maharashtra Jeevan Authority Act, 1976

(a)all the existing water supply and sewerage services, sewerage works and sewage farms, including, as the case may be, all plants, machineries water works, pumping stations, filter beds, water mains and public sewers in along, over or under any public street and all buildings, lands and other works, materials stores and things appertaining thereto, belonging to or vested in that local body.