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[Cites 0, Cited by 9] [Entire Act]

State of Telangana - Section

Section 222 in Greater Hyderabad Municipal Corporation Act, 1955

222. Notice to complainants of day fixed for investigating their complaints.

- The Commissioner shall cause all complaints so received to be registered in a book to be kept for this purpose and shall give notice, in writing, to each complainant, of the day, time and place when and where at his complaint shall be investigated.