Section 619 in Greater Hyderabad Municipal Corporation Act, 1955
619. Bye-laws may be made for guidance of licensed surveyors.
- The Bye-laws may be made from time to time for the guidance of licensed surveyors [***] [Omitted by Act No.6 of 1982.] and a copy of all bye-laws so made in force for the time being, on the back of every licence granted to a surveyor or plumber, respectively.
