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State of Telangana - Section

Section 426 in Greater Hyderabad Municipal Corporation Act, 1955

426. Persons accidentally breaking lamp to repair the damage.

- If any person shall through negligence or accident, break any lamp set up in any public street or municipal market, garden or public place or building vesting in the Corporation, or shall break or damage any property of the Corporation on any street, he shall pay the expenses of repairing the damage so done by him.