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[Cites 0, Cited by 0] [Section 457] [Entire Act]

State of Telangana - Subsection

Section 457(1) in Greater Hyderabad Municipal Corporation Act, 1955

(1)If any tree or any branch of a tree or the fruit of any tree be deemed by the Commissioner to be likely to fall and thereby to endanger any person or any structure the Commissioner may by notice require the owner of the said tree to secure, lop or cut down, the said tree so as to prevent any danger therefrom.