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[Cites 0, Cited by 0] [Section 213] [Entire Act]

State of Telangana - Subsection

Section 213(2) in Greater Hyderabad Municipal Corporation Act, 1955

(2)Every owner or occupier on whom any such requisition is made shall be bound to comply with the same and to give true information or to make a true return to the best of his knowledge or belief.