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[Cites 0, Cited by 0] [Section 504(1)] [Section 504] [Entire Act]

State of Telangana - Subsection

Section 504(1)(iv) in Greater Hyderabad Municipal Corporation Act, 1955

(iv)Where the nuisance arises or exists or is likely to arise or recur in connection with the construction, reconstruction or demolition of any premises, or any part of any premises, the Commissioner may in addition to serving any notice on any one or more of the persons mentioned in clause (ii) serve any such notice on any architect, contractor or other person employed to carry out such work of construction, reconstruction or demolition and also on any sub-contractor employed by such contractor or other person, or any one or more of such contractor, person and sub-contractor.