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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(1) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(1)The Board may construct, lay, or erect filtration plants, reservoirs, machinery, conduits, pipes, or other works in any place in the state for supplying the Hyderabad Metropolitan area with water, and may provide, tanks, reservoirs, machinery, mains, fountains and other conveniences within the Hyderabad metropolitan area for the use of the inhabitants.