Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 456] [Entire Act] State of Telangana - Subsection Section 456(4) in Greater Hyderabad Municipal Corporation Act, 1955 (4)Any expenses incurred by the Commissioner under sub-section (3) shall be paid by the owner or occupier of the structure.
