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[Cites 0, Cited by 0] [Section 118(1)] [Section 118] [Entire Act]

State of Andhra Pradesh - Subsection

Section 118(1)(e) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(e)So far as appears necessary or expedient in connection with any of the matters aforesaid, for varying the powers of jurisdiction of any authority and empowering other authorities to exercise such jurisdiction as may be specified in such order.