Telangana Domestic and Industrial Water Grid Pipelines (Acquisition of Right of User in Land) Act, 2015

An Act to provide for the acquisition of right of user in land for laying pipelines for supplying drinking water to Municipalities, Gram Panchayats habitations and to meet the demands of industries and for matters connected therewith or incidental thereto.

Act number

Act 6 of 2015

Year

2015

Enacted on

20-04-2015

In force from

21-02-2015

Jurisdiction

Telangana State Act

Subjects

Land And Property

Read the full text of Telangana Domestic and Industrial Water Grid Pipelines (Acquisition of Right of User in Land) Act, 2015 section by section on LawLens.

Official source: India Code