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[Cites 0, Cited by 0] [Section 418(1)] [Section 418] [Entire Act]

State of Telangana - Subsection

Section 418(1)(d) in Greater Hyderabad Municipal Corporation Act, 1955

(d)by written notice require the owner of any premises either to put or paint a number on such premises in such position and manner as may be specified in such notice, or to signify in writing his desire that the work shall be executed under the orders of the Commissioner.