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[Cites 0, Cited by 0] [Section 461A] [Entire Act]

State of Telangana - Subsection

Section 461A(1) in Greater Hyderabad Municipal Corporation Act, 1955

(1)It shall be lawful for the Commissioner, at any time, before or after making an order for the removal or discontinuance of any unauthorized development or construction under section 461, to make an order directing the sealing of such development or property or taking the assistance of police, for the purpose of carrying out the provisions of the Act.