The Hyderabad Metropolitan Water Supply (Validation of Water Rates and Service Charges) Act, 1988.

THE HYDERABAD METROPOLITAN WATER SUPPLY 
(VALIDATION OF WATER RATES AND SERVICE CHARGES)  
ACT, 1988. 
(ACT NO. 30 OF 1988) 
ARRANGEMENT OF SECTIONS 
Sections 
1. Short title and commencement. 
2 to 7. Omitted. 
8. Validation. 
9. Repeal of Ordinance 6 of 1988. 
 
THE HYDERABAD METROPOLITAN WATER SUPPLY 
(VALIDATION OF WATER RATES AND SERVICE CHARGES) 
ACT, 1988.1 
 
ACT No. 30 OF 1988. 
 
1. (1) This Act may be called the Hyderabad Metropolitan 
Water Supply (Validation  of Water  Rates and Service  
Charges) Act, 1988. 
 
 (2) It shall be deemed to have come into force on the 
18th November, 1986. 
 
2[2 to 7. [xxx]] 
 
8. Notwithstanding anything in  any Judgemen t, decree, 
order of any  Court or Tribunal or  other Authority to the 
contrary, no levy and  collection of water charges as 
specified in G.O. Ms.No.645, Housing, Municipa l 
Administration and Urban Develop ment Depa rtment, dated 
the 29th November, 1986 and in G.O. Ms.No.953, Housing, 
Municipal Administration and Urban Dev elopment 
Department, dat ed the 27th November, 1987 and no 
collection of pipeline service c harges as specified in 
G.O.Ms.No.635, Housing, Municipal Administration and 
Urban Development Department, dated the 18th November, 
1986 from the consumer whether for domestic,  commercial 
industrial or any other purposes as the  case may be, shall 
be deemed to be i nvalid or ever to  have become invalid by  
                                                           
1. The Hyderabad Metropolitan Water Supply (Validation of Water Rates 
and Service Charges) Act, 1988 received the assent of the Governor on 
the 13th September, 1988. The said Act in force in the combined State, 
as on 02.06.2014, has been adapted to the State of Telangana, under 
section 101 of the Andhra Pradesh Reorganisation Act, 2014 (Central 
Act 6 of 2014) vide. Telangana Adaptation of Laws (No.2) Order, 2016 
issued in G.O.Ms.No.46, Law (F) Department, dated 01.06.2016. 
2. Sections 2, 3, 4, 5, 6 and 7 omitted by Act No.15 of 1989. 
Definitions. Validation. 
Short title and 
commencement. 
2  [Act No. 30 of 1988] 
reason only of the  fact that such levy and collection was 
made when no provision  for such levy and collection was 
made and accordingly  the levy and collectio n of the water 
rates and pipeline  service charges as specified in the 
aforesaid Government orders shall be deemed to have been 
levied and collected under the said orders as if this Act, was 
in force on the day on which the charges were so levied and 
collected and accordingly,— 
 
 (a) no suit or other proceeding shall be maintained or 
continued in any court against the  State Government or any 
person or authority whatsoever for the refund of any water 
rate or pipeline service charges; and 
 
 (b) no court shall enforce any decree or order directing 
the refund of such charges. 
 
9. The Hyderabad Metropolitan Water Supply (Validation 
of Water Rates and  Service Charges) Ordinance, 198 8 is 
hereby repealed. 
 
* * * 
Repeal of 
Ordinance 6 of 
1988. 

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