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[Cites 0, Cited by 0] [Section 517(2)] [Section 517] [Entire Act]

State of Telangana - Subsection

Section 517(2)(b) in Greater Hyderabad Municipal Corporation Act, 1955

(b)refuse to give such permission if he shall be of opinion that the establishment of such factory, workshop workplace or bakery in the proposed position is objectionable by reason of the density of the population in the neighbourhood thereof, or will be for any reason a nuisance to the inhabitants of the neighbourhood.