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 1] [Section 461] [Entire Act] State of Telangana - Subsection Section 461(3) in Greater Hyderabad Municipal Corporation Act, 1955 (3)The cost of any measures taken under sub-section (2) shall be paid by the said person.
