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[Cites 0, Cited by 0] [Section 340] [Entire Act]

State of Telangana - Subsection

Section 340(2) in Greater Hyderabad Municipal Corporation Act, 1955

(2)The expenses of any work so done shall be paid by the person aforesaid, unless the Corporation shall, by a general or special order or resolution, sanction as they are hereby empowered to sanction, the execution of such work at the charge of the municipal fund.