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[Cites 0, Cited by 0] [Section 44(2)] [Section 44] [Entire Act]

State of Telangana - Subsection

Section 44(2)(k) in Telangana Town-Planning Act, 1920

(k)the procedure to be observed by the municipal council, [and responsible authority] [Inserted by Madras Act II of 1930.] in cases where owners commit default, or delay the carrying out of works or improvements, for carrying out such works or improvements and for recovering the cost from the owners liable therefor;