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[Cites 0, Cited by 0] [Section 331] [Entire Act]

State of Telangana - Subsection

Section 331(1) in Greater Hyderabad Municipal Corporation Act, 1955

(1)No person shall injure or foul any water-closet, privy, urinal or bathing or washing place or any fittings or appliances in connection therewith which have been provided for the use in common of the inhabitants of one or more buildings.