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[Cites 0, Cited by 0] [Section 462(1)] [Section 462] [Entire Act]

State of Telangana - Subsection

Section 462(1)(b) in Greater Hyderabad Municipal Corporation Act, 1955

(b)if a notice has been issued in respect of such building or part thereof requiring the alteration or reconstruction of any existing staircase, lobby, passage, or landing and the works specified in such notice have not yet been commenced or completed;