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[Cites 0, Cited by 0] [Section 300(4)] [Section 300] [Entire Act]

State of Telangana - Subsection

Section 300(4)(b) in Greater Hyderabad Municipal Corporation Act, 1955

(b)fill in, reinstate and make good, at his own cost and with the least practicable delay, the ground or portion of any building or other construction opened, broken up or removed for the purpose of executing the said work;