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 586] [Entire Act] State of Telangana - Subsection Section 586(19) in Greater Hyderabad Municipal Corporation Act, 1955 (19)regulating the management, maintenance, control and use of dwellings intended for the poorer sections of the community vesting in the Corporation;
