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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Andhra Pradesh - Subsection

Section 53(3) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(3)For the purpose of enlarging, deepening or otherwise repairing or maintaining any such sewer or sewerage disposal work, so much of the sub-soil appertaining thereto as may be necessary for the said purpose shall be deemed to vest in the Board.